NATIONAL INSURANCE CO LTD Vs. CHAKALI RANGAIAH

JUDGEMENT

(1.) This appeal is directed against order dated 4.1.1999 in O.P. No.5 of 1996 on the file of Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Kurnool (in short, 'the Tribunal') wherein the claim of respondents 1 and 2 was allowed in part awarding compensation of Rs.62,000/- with interest at 12% per annum from the date of the petition.

(2.) The first respondent filed the claim application seeking compensation of Rs.1,00,000/- on account of death of his son, the deceased Madanna who died in a motor vehicle accident that occurred on 5.10.1995. Subsequently, the second respondent herein was impleaded as second claimant being mother of the deceased. According to the claimants, the deceased boy aged 8 years sustained grievous injuries on the head and face when jeep bearing No.AP-9G-7962 dashed against him due to rash and negligent driving by its driver near Chakrala Road of Pathikonda. It is further pleaded that the deceased was studying 4th class in Adarsha Vidya Petham, Yemmiganur by the date of the accident.

(3.) The third respondent herein (first respondent before the Tribunal)/driver of the jeep remained ex parte.