V.VENKAT ARAMANA Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard Sri K. Mohan Rami Reddy and Sri B. Nagi Reddy, learned counsel for the appellant, Sri T. Kumar Babu, learned counsel for the respondents and learned Government Pleader for Arbitration.

(2.) Challenge in this appeal is against the order and decree dtd. 17/10/2016 passed in M.V.O.P.No.88 of 2014 by the Motor Accidents Claims Tribunal-cumVI Additional District Judge, Kurnool (for short "the learned MACT"). Claim was laid by one V. Venkata Ramana contending that his paternal grandfather V. Narayana (hereinafter referred to as "the deceased") died in a road traffic accident due to rash and negligent driving of the driver of the Settle Vehicle bearing No.AP M 2087 (hereinafter referred to as "the offending vehicle").

(3.) The offending vehicle was owned by Respondent No.1 / Superintending Engineer, Dam Maintenance, Sundipenta of Srisailam Project and the driver was under the employment of Respondent Nos.1 and 2 who are in control of the offending vehicle. Respondent No.3 is the paternal aunt of the claimant.