NATIONAL INSURANCE COMPANY LIMITED Vs. DUVVURI YEESWARAMMA

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the order dtd. 24/9/2018 in M.V.O.P.No.86 of 2017 on the file of the Court of the Motor Accidents Claims Tribunal (Principal District Court), Prakasam, Ongole, whereby the said M.V.O.P. filed by respondent Nos.1 to 7 herein against the appellant/insurer and respondent No.8 herein/owner-cum-rider of the crime vehicle, seeking compensation of Rs.5,00,000.00 on account of the death of one Duvvuri Srinivasulu in a motor accident, was allowed in the following terms:

(2.) For the purpose of convenience, the parties will be referred to as they are arrayed before the Tribunal.

(3.) The case of the claimants is briefly as follows: Claimant No.1 is the wife and claimants Nos.2 to 7 are the children of the deceased Duvvuri Srinivasulu. On 24/10/2016, in the early hours, while the deceased along with his sons and relatives, after conducting the funeral of the father of the deceased, was proceeding to his house by walk on the main road towards S.C. Colony, the respondent No.1 drove his Hero Honda motor cycle bearing registration No.AP 27 UU TR 0411 in a rash and negligent manner with high speed and dashed against the deceased, as a result of which the deceased sustained severe bleeding injuries and was immediately shifted to Kotareddy Hospital, Kandukur, in 108 ambulance for treatment. While undergoing treatment in the said hospital, the deceased succumbed to injuries.