MOHAMMAD OSMAN Vs. M C MOOSA

JUDGEMENT

(1.) This appeal is preferred by the claimants who are the parents of the deceased Md. Javed, aged about 20 years as on the date of accident, i.e., 23-4-1989, aggrieved by the order passed by the Motor Accidents Claims Tribunal, Ranga Reddy District at Saroornagar in O.P. No. 271/89 dated 31-8-1990.

(2.) Appellant No. 1 is the father and appellant No. 2 is the mother of the deceased Md. Javed, who are aged about 43 and 38 years respectively. Their case is that their son Md. Javed who was aged about 20 years at the time of his death, was a Mason and was earning Rs.1500/- per month. On 23-4-1989, the deceased was proceeding on a cycle towards Himayathsagar from Katedhan and when he reached A.G. College on the National High Way No. 7, a lorry bearing No. KED 2336 coming from Hyderabad and proceeding towards Shamshabad dashed against the deceased around 12.30 PM and consequently, he received multiple injuries and died on the spot.

(3.) The appellants filed the application before the Tribunal below seeking a total Compensation of Rs. 1,00,000/- under various heads. As against the said claim, an amount of Rs. 41,500/- was granted by the Tribunal below.