SIDDHARTH SHANKARAN Vs. D SHANKARAN

JUDGEMENT

(1.) AGGRIEVED by the Award dated 06.08.2013 passed in M.V.O.P. No.239 of 2012 by the Chairman, Motor Accidents Claims Tribunalcum -Principal District Judge Medak at Sangareddy (for short, 'the Tribunal'), 2 nd respondent therein preferred this Appeal.

(2.) THE appellant herein was the 2 nd respondent and the 1 st respondent herein was the 1 st respondent and respondents 2 to 5 herein were the petitioners - claimants before the Tribunal. For convenience of reference, the ranks given to the parties in M.V.O.P. No.239 of 2012 will be adopted throughout this judgment.

(3.) THE petitioners -claimants filed claim petition before the Tribunal under Section 166 of the Motor Vehicles Act, 1988 (For short, 'the Act of 1988), claiming total compensation of Rs.86,00,592/ -, under various heads, for the untimely death of Chittimalla Janardhan, who was husband of first petitioner and father of petitioners 2 to 4, in a road accident that occurred on 12.10.2011 at about 08:00 p.m. while Janardhan along with his wife, 1 st petitioner, were proceeding towards L.I.G. housing complex to meet their friend on his scooter bearing registration No. AP -9F -8596 reached near Mangala function hall in Bharat Heavy Electricals Limited (B.H.E.L.) Township on the left side of the road, 2 nd respondent drove Fiat Siena Car bearing registration No.AP -28 -M -6600, belonging to the 1 st respondent, in rash and negligent manner, hit the scooter due to which, Janardhan and the 1 st petitioner fell down, sustained grievous injuries; Janardhan received head injury and became un -conscious and his wife also sustained grievous injuries; immediately, Janardhan was shifted to B.H.E.L. General Hospital on the medical advise; after first -aid, he was shifted to Apollo Hospital, Hyderguda, Basheerbagh, Hyderabad; while undergoing treatment, Janardhan succumbed to injuries on 13.10.2011 at about 12:55 hours.