UNITED INDIA INSURANCE CO LTD Vs. VANA KAMAYYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the insurance company in O.P.No.196 of 1994 on the file of the Chairman, Motor Accident Claims Tribunal-I Additional District Judge, Visakhaptnam.

(2.) The respondents 1 to 6 are the claimants. The appeal in respect of the respondents 3 to 6 is dismissed for default on 19- 02-2002.

(3.) The said O.P. was filed by the respondents 1 to 6 claiming Rs.3,00,000/- towards compensation on account of death of one Vamsi Krishnaveni in a motor accident occurred on 25.04.1993. The deceased was travelling as a pillion rider on the scooter bearing No.AIV-4015, which belongs to the first respondent in the O.P. The first respondent while driving the scooter in high speed was unable to control the scooter and applied sudden brakes. On account of that, the deceased fell down, received severe injuries on the head and died instantaneously. The third respondent is the owner of the scooter. He gave it to the first respondent at his request. The scooter met with an accident.