G RAMULAMMA Vs. DEPOT MANAGER

JUDGEMENT

(1.) THIS Appeal has been filed preferred by the claimants in M. V. O. P. No. 442 of 2007 on the file of the Motor Accidents Claims Tribunal, Hyderabad.

(2.) THE deceased by name Yellamma is the mother of the petitioners. On 05-03-2007 at about 6-00 AM, the deceased was proceeding by walk to Hotel Sherton to have a cup of tea. On reaching Quardri Bagh Cross Roads, an RTC bus, proceeding from Sri Ramana Theatre to Central Bus Station, came with high speed being driven by its driver in a rash and negligent manner and dashed against the deceased, which resulted in grievous injuries to her. The deceased was shifted to the Osmania General Hospital and while undergoing treatment in the hospital, she died on the next day, therefore, the petitioners claimed Rs. 3,00,000/-towards compensation.

(3.) THE respondents resisted the claim by contending that no accident took place as contended by the petitioners. They also denied that the petitioners are not the legal heirs of the deceased, therefore, they requested to dismiss the petition with costs.