K PARSHURAM Vs. G SATYAVATHI

JUDGEMENT

(1.) On 31-7-1983 the deceased G. Venkata Satya Rama Rao, who was working as an Accountant in the 4th respondent-Bank went in the jeep bearing No.APJ 660 on Bank's work along with the 1st respondent and other staff members to Manthani and after completion of the work at Manthani, they all left for Kaleswaram. On the way, the 1st respondent asked the 2nd respondent who was driving the vehicle, to permit him to drive the vehicle. The 1st respondent started driving the jeep at Highspeed and in a rash and negligent manner resulting in the vehicle turning turtle and the deceased Venkata Satya Rama Rao who was sitting on the extreme right side in the front seat; fell down from the jeep and sustained injuries on his chest, abdomen, and ultimately he succumbed to the injuries in the Government Civil Hospital, Mahadevpoor on 1-8-83,

(2.) The petitioners, who are the wife and children of the deceased Venkata Satya Rama Rao, filed O.P.9/84 on the file of the Motor Accidents Claims Tribunal, Karimnagar, claiming a compensation of Rs.1,15,000/-

(3.) The Motor Accidents Claims Tribunal after enquiry granted a total compensation of Rs.96,000/- against respondents 1 to 3 and 5.