MADHUKURI RAGHU RAM MURTHY Vs. KOYYADA SAKKU BAI

JUDGEMENT

(1.) This civil miscellaneous petition was filed by the appellants herein challenging the Award dated 19-1-2004 in O.P. No.4 of 2001 on the file of the Motor Accidents Claims Tribunal (District Judge), Karimnagar.

(2.) For the sake of convenience the parties hereinafter be referred to as they are arrayed in original petition.

(3.) It is expedient to look at the factual matrix at the threshold for brevity and for better understanding of the matter is that one Koyyeda Madunaiak (hereinafter referred to as 'the deceased') who was working as Postal Assistant in the Head Post Office, Karimnagar. While so, on 15-9-2000 he had been to his native place, Nedunur on his scooter, at about 10-30 a.m., he stopped his scooter on the left side of the road. A private bus was also found stopped in front of him. In the meantime a car bearing No.AP-12-C-3074 came in the opposite direction driven in high speed, rashly and negligently and overtook the stationed private bus, came on the wrong side and hit the deceased, as a result of which the deceased received multiple head injuries, though the deceased was shifted to the Government Head Quarters Hospital, Karimnagar, but the deceased died while undergoing treatment The deceased's scooter was also badly damaged. The deceased was drawing a salary of Rs.9,314/- per month at the time of his death in the Postal Department. The deceased was aged about 51 years and therefore had 9 more years of service. Hence, filed the above said O.P. for grant of compensation of an amount of Rs.10,00,000/-.