KONDETI VENKATESWARAMMA Vs. AMMISETTI RANGA RAO

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act, 1988, by the claimants in M.V.O.P.No.133 of 2007 on the file of the X Additional District Judge-cum-Motor Accidents Claims Tribunal, Krishna at Machilipatnam [for short "learned MACT"], dissatisfied with the quantum of compensation of Rs.1,87,000.00 awarded under the decree dtd. 3/12/2010 against a claim made for Rs.5,00,000.00.

(2.) For the sake of convenience, parties will be referred with reference to their status before the learned MACT, as and how they are arrayed in the impugned order.

(3.) [i] One Kondeti Parasu Ramaiah, [herein after referred as 'the deceased'], on 5/2/2002 at about 6.00 a.m. was attending the work of loading hay rick at Kunderu in the fields of one Nagamotu Ramaseshaiah on the lorry bearing No.ABG 6507 [for short 'the offending vehicle'], and when he came in front of the vehicle to give directions to the persons for tying the ropes, for the load on the offending vehicle, its driver started the vehicle without taking any precautions and ran over the deceased, whereby the accident occurred and deceased succumbed to injuries on the way to hospital. At the hospital, he was declared as brought dead.