GAJAM MURALI Vs. SATYANARAYANA REDDY AND ORS.

JUDGEMENT

(1.) Aggrieved by the award dated 20.06.2005 passed in OP No. 699 of 2002 by the Motor Accidents Claims Tribunal -cum -V Additional District Judge, Nizamabad, whereby and whereunder the Tribunal awarded compensation of Rs. 50,000/ - with interest at 9% p.a., from the date of petition till realization, out of the total claim of Rs. 3,00,000/ -, the claimant, who is the son of the deceased, filed the present appeal seeking enhancement of compensation.

(2.) The parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.

(3.) The brief facts of the case are as follows. That on 07.02.2002 at about 2.00 PM the deceased was proceeding as a pillion rider on his scooter bearing No. AAJ -894 from Gupanpally Tea junction to Nizamabad. PW.2 was riding the said scooter. When the said scooter reached near main road of Nizamabad, it is alleged that the offending lorry bearing No. AP -37U -1139 came in a rash and negligent manner at high speed and dashed the scooter. As a result of which the deceased received injuries and subsequently died on 09.02.2002 while undergoing treatment in the hospital. The case of the claimant is that the deceased was aged about 50 years as on the date of accident. His further case is that the deceased was working as Mason, earning Rs. 5,000/ - per month and contributing his entire income to the family.