V.NARAYANA Vs. THADAKAPALLI DURGAIAH

JUDGEMENT

(1.) THIS appeal is filed impugning the Order/ Award dated 10.08.2006 passed by the learned Chairman, Motor Vehicle Accidents Claims Tribunal cum - V Additional District Judge, Karimnagar (for short, Tribunal) in O.P No.70 of 2005 by the

(2.) ND respondent, owner of the tractor and trailer AP 15 V 6453 & 6467 among driver no other than the owner of a saw mill and insurer of the claim filed by the parents, unmarried major sister and minor brother and minor sisters of the deceased bachelor by name T.Raju, for the claim filed of Rs.5,00,000/ - since awarded by the tribunal of Rs.3,16,500/ - with interest at the rate of 6% per annum, by exonerating the 3rd respondent insurer and fixing the liability against respondents 1 and 2 as un -sustainable. 2. The contentions in the grounds of appeal as well as submissions during hearing by counsel for appellant are that the tribunal erred in granting such a huge compensation; that the tribunal should have seen the deceased was not a passenger but an employee in the saw mill and engaged for transporting some wooden frames from saw mill and he was travelling in that connection and the insurer thereby liable to indemnify the risk and should have passed the award with joint liability on insurer also and hence to allow the appeal.

(3.) POINT No.1: