KONDA ANURADHA Vs. GOPI REDDY VENKAT REDDY

JUDGEMENT

(1.) THE appellants are the claimants/petitioners in O. P. No. 411 of 1996 on the file of the Motors Accidents Claims tribunal-cum-I Additional District Judge at nalgonda (henceforth referred to as 'the tribunal' ). The 1st claimant is the wife; the 2nd and 3rd claimants are the son and daughter; and the 4th claimant is the mother of one Konda Venkataiah, who is said to have died in a motor accident on 25. 12. 1994. The claim was laid seeking compensation of rs. 8. 00 lakhs.

(2.) THE 1st respondent is the owner of a Tractor and Trailer, while the 2nd respondent is the insurer of the said vehicle. In support of the claim the appellants have examined two witnesses and got marked exs. A. l to A. 10. The 1st respondent remained ex parte and the insurance company got marked the copy of the policy as Ex. B. l.

(3.) IT is the case of the claimants that the deceased Konda Venkataiah was returning from Rayanigudem Village to nalgonda on his scooter bearing registration number A. P. 24-1759. When he reached the outskirts of Aitipamula Village a Tractor and Trailer bearing registration numbers a. P. 24-U-91 and A. P. 24-U-92, driven in a rash and negligent manner had hit the scooterist and thus caused the accident. It is alleged that Konda Venkataiah, who sustained grievous injuries, succumbed to those injuries immediately. It is further said that the deceased Konda Venkataiah was working as a Junior Assistant with the tribal Welfare Department of the State government of Andhra Pradesh at Nalgonda and was drawing salary of Rs. 3,000/- per month at the time of his death.