NAGARAPU BALAIAH Vs. K VENUGOPAL

JUDGEMENT

(1.) Heard both the Counsel.

(2.) Not being satisfied with the compensation awarded by the Court of Motor Vehicles Accidents Claims Tribunal-cum-District Judge, Medak at Sangareddy in O.P. No.279/1998 dated 6-9-2001, the claimants filed this appeal.

(3.) The brief facts of the case are that on 13-7-1998 at about 8 p.m., the deceased Nagamma and her husband, were returning to the village Kaidampally after purchasing house hold articles in the shandy and when they reached Kothatola, a truck bearing No.AP - 23-T-1490 came from behind and due to rash and negligent driving, dashed the deceased and she sustained injuries on lower stomach left side and she was shifted to Gandhi Hospital for treatment and there she died. The claimants, who are the husband and the children of the deceased in the claim petition stated that the deceased was supplying milk to a hotel at Alladurg and was getting Rs.2,100/- per month and she was also getting Rs.900/- per month by doing labour work. They also stated that they were dependent on her earnings and thus claimed an amount of Rs.1,50,000/- with interest.