RANGALI SATYAVATHI Vs. BODDU RAMANNA DORA

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 16/2/2013 of the Chairman, Motor Accident Claims Tribunal-cum-IX Additional District Judge (Fast Track Court), Visakhapatnam, passed in M.V.O.P.No.464 of 2012 whereby the Tribunal dismissed the claim petition against the respondents, the instant appeal has been preferred by the appellants/petitioners.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) Facts germane to dispose of the appeal may briefly be stated as follows: On 17/7/2011 at about 5.00 a.m. the deceased, by name, Rongali Ramana, was proceeding to Talupulamma Temple in an auto bearing registration No.AP 31X 9250 and when he reached Baligettam village at about 7.30 a.m., the driver of the auto drove the auto at high speed in a rash and negligent manner and in the process of diverting a cyclist, the auto turned turtle. As a result of which, the deceased sustained grievous injuries and on 28/7/2011 he succumbed to injuries while undergoing treatment in the K.G.H., Visakhapatnam.