AVULA PARVATHAMMA Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) These two appeals are directed against the order dated 18-9-1989 of theMotor Accidents Claims Tribunal (District Judge), Mahabubnagar.

(2.) The facts culminating in these appeals briefly stated are that Avula Krishna Rao, aged about 21 years was working as police constable at Mohammadabad Police Station, Ranga Reddy district and his monthly emoluments were Rs. 807/-. On 6-2-1986 at about 7.30 a.m., he along with his goods of two bags of rice of 100 kgs., was travelling in the lorry CNG 4151 after paying Rs.25/- towards transport charges. The lorry met with an accident due to actionable negligence of the driver resulting in multiple injuries to Krishna Rao and his consequent death.

(3.) The mother and sister of the deceased, aged about 55 years and 19 years respectively filed the above O.P. claiming a total compensation of Rs. 1,00,000/- against the driver-cum-owner and the insurer of the lorry CNG 4151.