DILLI KRISHNA REDDY Vs. RAMULA SATHAIAH

JUDGEMENT

(1.) This order shall also govern the disposal of CMA. 1549, 324, 326 and 1553 of 1992 because all the claims have arisen out of the same accident.

(2.) It is no longer in dispute before me that on 15-4-1988, the deceased Dilli Alivelu, the deceased Bharathamma, the deceased Gogireddy Butchi Reddy were travelling with other persons in the trailor bearing No. AEB 2524 of tractor bearing No. AEB 2523 for attending the marriage at Raiprolu. They were also carrying 4 bags of rice, 10 qtls. of fire wood and 'Vistarikattalu' and had paid Rs.500.00 as hire charges. It turned turtle due to the rash and negligent driving of Sriramula Sathaiah, the tractor Driver at about 4 a.m. due to which all these three persons suffered grievous injuries and later died. The said tractor and the trolly were owned by Boddu Muralidhar Reddy and was insured with the appellant-Insurance Company.

(3.) The legal heirs of the deceased Butchi Reddy filed a petition in OP 536 of 1988 for compensation of Rs.1,00,000.00. The legal heirs of the deceased Aliveltt aged about 9 years had filed a petition for compensation of Rs.50,000.00 in OP 382 of 1988. The legal heirs of the deceased Bharathamma had filed OP 384 of 1988 for compensation of Rs.70,000.00.