KANAKA DURGAMMA U Vs. D SURYANARAYANA RAJU

JUDGEMENT

(1.) The three appeals arise out of a common Award passed by the Motor Accidents Claims Tribunal, Vijayawada, in series of cases in M.V.O.P. Nos. 3,5,7,110 and 112 of 1986 dated 5-5-1989. C.M.A.No. 637/1990 concerns O.P.No.3/1986, C.M.A.No. 635/1990 concerns O.P.No.5/1986 and C.M.A. No. 1008/1990 concerns O.P.No. 7/1986. All are injury claim cases. The appellants herein are the claimants. In O.P.No. 3/1986, Rs. 550/- were awarded. In O.P.No. 5/1986, Rs. 9,500/- were awarded, and in O.P. No.7/1986, Rs. 14,950/- were awarded.

(2.) Mr. Prabhakar Reddy, learned advocate has contended that the amount of compensation awarded in each of these cases is inadequate. Mr. Krishna, learned Advocate has tried to support the award.

(3.) The cases arose out of a motor vehicle accident which occurred on 29-11-1985 at 10.00 A.M. near Anumachipalli village on Vijayawada- Hyderabad road when a lorry ABV 2302 and a Tractor AAW 5212 with Trailer ADB 6911 came into collusion and the claimants who were travelling in the trailer as coolies received the injuries. After an enquiry, the Tribunal found that the accident was due to the negligence of the driver of the lorry and thus awarded compensation as above with the joint and several liability on the part of the respondents, viz., the driver, owner and the insurer of the lorry. The appeals are confined only to the question whether the compensation awarded in each of the cases is inadequate.