(1.) This civil miscellaneous appeal was filed against the judgment and decree dated 31.8.1991 in O.P. No. 61 of 1991 on the file of the Motor Accidents Claims Tribunal-cum-I Addl. Distt. Judge, Cuddapah.
(2.) The above O.P. was filed seeking compensation of Rs. 25,000 for the death of the deceased Batchigari Sarasa Nagaswathi on 29.12.1990 at about 9.00 a.m. near I.T.I, junction on Kurnool-Chittoor Road, on account of the accident occurred due to rash and negligent driving of the driver of the lorry bearing No. ABK 8689.
(3.) The Tribunal has examined B. Subba Rao, PW 1, the father of the minor petitioner herein, and marked Exhs. A-1 to A-24. After evaluating the oral and documentary evidence, the Tribunal held that she died in the accident due to rash and negligent driving of the lorry after sustaining injuries and, therefore, the Tribunal awarded a sum of Rs. 5,000 with interest at the rate of 12 per cent per annum from the date of the petition till realisation.