RACHAIA BICHAMMA Vs. ABDUL HAKEEM

JUDGEMENT

(1.) This appeal is directed, against order dated 22-9-1989 in O.P.No.242 of 1986 on the file of Motor Accidents Claims Tribunal-cum- Additional District Judge, Mahabubnagar (for short, 'the tribunal') wherein the claim of the appellants for compensation was dismissed.

(2.) The appellants herein filed the claim application before the tribunal seeking compensation of Rs.50,000/- on account of death of the deceased Sudhakar Reddy, husband of the first claimant and father of claimants 2 to 4, who died in a motor vehicle accident that occurred on 27-5-1986. According to the claimants, on that day, the deceased was engaged by one Pasha of Shadnagar to transport bulls and cows to Hyderabad and the deceased travelled along with the cattle in the lorry ABT 795 and at about 4 a.m., the deceased fell from the lorry and died on the spot near Bhoothpur village due to rash and negligent driving of the lorry by its driver, the first respondent herein. A case in Crime No.45 of 1986 was registered against the driver. It is further pleaded that the deceased was aged 26 years and was earning Rs.500/- per month and the claimants were all dependent on him.

(3.) The O.P. was not pressed against the first respondent driver of the lorry.