M BAVARAMMA, W/O LATE SIMHADRI AND OTHERS Vs. PANCHARATNA TRANSPORT COMPANY REP BY V S VIJAY BABU AND OTHERS

JUDGEMENT

(1.) This appeal arises out of the order and decree dated 03.10.2008 in O.P.No.230 of 2007 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-III Additional Chief Judge, City Civil Court, Hyderabad (for short Tribunal).

(2.) The appellants herein filed O.P.No.230 of 2007 under Section 166 and 163-A of the Motor Vehicles Act claiming compensation of Rs. 6,00,000/- on account of the death of one M. Simhadri (deceased) in a motor vehicle accident occurred on 30.12006.

(3.) The brief facts of the case are that on 30.12.2006 at about 9.00 p.m. at Musheerabad X Roads, while the said M. Simhadri (deceased) was proceeding, an oil tanker bearing No. AP 10 T 5758, driven by its driver in a rash and negligent manner, came and hit the deceased, as a result of which, the deceased sustained injuries and while being shifted to a Hospital, he died on the way.