MAREPALLY ELLAMMA Vs. NAVATHA TRANSPORT

JUDGEMENT

(1.) Dissatisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (for short, 'the Tribunal'), Warangal, by award dated 16.6.2010 passed in MVOP No.467 of 2007, the claimants preferred this appeal.

(2.) Appellants / Claimants being the legal representatives of one Marepally Ashok, hereinafter referred to as 'the deceased', filed MVOP No.467 of 2007 before the Tribunal claiming compensation of Rs.5.00 lakhs with interest @ 18% p.a from the date of filing of the MVOP till realization for the death of the deceased in a road accident that occurred on 25.3.2006 at Shayampet allegedly caused by a lorry bearing No.AP 16 U 766. First is the owner and 2nd respondent is the insurer of the said lorry. Due to sudden demise of the deceased, the claimants lost their livelihood. Hence the O.P.

(3.) First and second respondents remained ex parte. Third respondent, being the local branch of the second respondent filed counter denying the material allegations such as age, income and avocation of the deceased, made by the claimants. On appreciation of the oral and documentary evidence, the Tribunal held that the accident occurred due to the rash and negligent driving of the driver of the offending vehicle.