GANGAVARAPU AIAS PULMANI Vs. BALUMURI VENKATESWARLU

JUDGEMENT

(1.) This C.M.A. is filed against the order of the Motor Accidents Claims Tribunal, West Godavari, at Eluru, passed in O.P. No.387 of 1994, dated 31/10/1998. The claimants are appellants.

(2.) The case of the petitioners is that on 30/3/1994 at about 1.00 p.m., the deceased, who was a Regional Deputy Director, Information and Public Relations Department, Vijayawada was going in a jeep bearing No.AP 16-U/2164 along with his driver and when they reached at K.M. Stone 71/6-71/8 on N.H. No.5 near Denduluru village, West Godavari District, lorry bearing No.ATW4559 driven by the first respondent coming from Hyderabad side came in a rash and negligent manner and in high speed and dashed the said jeep. Consequently the deceased in this O.P. and the driver of the lorry died.

(3.) Separate O.P. for compensation forthe death of the driver is also filed and tried as O.P. No.389 of 1994 along with the present O.P. No.387 of 1994.