CHAIRMAN HYDERABAD URBAN DEVELOPMENT AUTHORITY Vs. J PRAMEELA

JUDGEMENT

(1.) THIS is an appeal filed by the Hyderabad Urban Development Authority, Hyderabad/the 2nd respondent in O. P. No. 272 of 1984 on the file of the Addl. Chief Judge, City Civil Court, Hyderabad, against the Judgment and Award dated 22-3-1988 passed by the learned Addl. Chief Judge, City Civil Court, Hyderabad.

(2.) THE vehicle viz. , Jeep bearing No. ABU 9165 belonging to the said Authority was being driven by the 4th respondent herein. On 28-7-1984 at about 1. 40 p. m. near Military Dairy Farm on Medchal Road, the said vehicle turtled and as a result, the deceased Prabhakara Rao, who was travelling in the said Jeep, suffered severe injuries and died on the spot. The Claimants/ respondents Nos. l to 3 herein, filed the said O. P. No. 272 /84. The Claimant No. 1 is the wife and Claimants Nos. 2 and 3 are the sons of the deceased Prabhakara Rao.

(3.) THE lower Court raised the following issues: