MUNGAPATI VEERANJANEYULU Vs. BATHULA LAXMA REDDY

JUDGEMENT

(1.) Appellants, who are parents and brother of M.Nagaraju (the deceased), who died in an accident caused due to the rash and negligent driving of the drivers belonging to respondents 1 and 3, filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (the Act) seeking compensation of Rs.4,50,000/- from the respondents, who are owners of the vehicles involved in the accident and their insurers, alleging that the deceased who was aged about 20 years was earning Rs.5,000/- per month at the time of his death in the accident.

(2.) Respondents 1, 3 and 4 chose to remain ex parte. Second respondent filed its counter putting the appellants to proof of the averments in the petition. In support of the case of the appellants, they examined the 1st appellant as P.W.1 and another witness as P.W.2 and marked Exs.A.1 to A.9. No evidence either oral or documentary was adduced on behalf of the 2nd respondent.

(3.) The Tribunal held that the accident occurred due to the rash and negligent driving of the drivers of the vehicles involved in the accident and awarded Rs.1,07,000/- as compensation to the appellants. Dissatisfied with the compensation awarded to them, the claimants are before this Court.