KUNA THIRUMALAMMA Vs. R SIVA NAGI REDDY

JUDGEMENT

(1.) Appellants 1 to 5, who are the widow, children and mother of K.Subbarayudu (deceased) filed a claim petition under the provisions of the Motor Vehicles Act, 1988 (the Act), seeking compensation of Rs.6,73,000/-, from the respondents, who are the owner and insurer of the lorry bearing No.AAQ-2586, alleging that the deceased, who was aged about 48 years, earning about Rs.60,000/- p.a. died due to the rash and negligent driving of the driver of the lorry belonging to the first respondent while he was proceeding on motor cycle on 17-05-1995 at about 7.30 p.m.

(2.) First respondent chose to remain ex parte.

(3.) Second respondent filed its counter inter alia putting the appellants to proof of the averments in the petition.