P YESHODAMMA Vs. T BUCHI REDDY

JUDGEMENT

(1.) The United India Insurance Company Limited preferred this appeal against the order dated 19-4-2001 in OP No.1611 of 1997 on the file of Motor Accidents Claims Tribunal, Hyderabad, granting compensation of Rs.2,50,000.00 on account of the death of P. Narayana Reddy.

(2.) The brief facts of the case are that on 27-8-1977 P. Narayana Reddy was going on foot to the house of one P. Venkat Reddy and when he reached Dindi Cross Roads near Check post, one Scooter bearing No.A.P.24C-9625 was driven in a rash and negligent manner resulting in the accident. The deceased having sustained fracture on the head in the said accident, was admitted in the Government Hospital, Devarkonda, and he died later. The wife and children of the deceased filed the above OP claiming compensation of Rs.3,00,000.00 from the owners and insurer of the scooter involved in the accident.

(3.) The first respondent-owner has not filed counter, but the second respondent filed counter denying the accident, relationship, income and age of the deceased. Further, the scooterist was not having valid driving licence.