BUDDOLLA INDIRA Vs. MOHD ABDUL SATJHAR

JUDGEMENT

(1.) Discontented by the awarded compensation, the claimants / petitioners filed this appeal challenging the decree and order dt.25.10.2013 passed in MVOP.No.547 of 2012 passed by the Motor Accidents Claims Tribunal - cum - III Additional District and Sessions Judge (Fast Track Court), at Medak.

(2.) On the death of one Baburao / deceased in a motor accident dt.13.01.2012, his wife, daughter and parents filed the claim petition seeking compensation of Rs.8,00,000/-.

(3.) The case of appellants / petitioners is that on 13.01.2012, when Baburao / deceased was proceeding on a scooty bearing Registration No.AP-I-D-5934 (the 'scooty') to Jogipet to take photographs at Sangupet Village gate, a TATA ACE goods auto bearing registration No. AP-28-TA-1520 (crime vehicle) driven by its driver in a rash and negligent manner came in the opposite direction and struck the scooty and knocked down Baburao / deceased, which resulted in grievous injuries all over his body. Immediately, the injured was removed to Government Hospital, Jogipet. There, while undergoing treatment, succumbed to injuries. The Jogipet Police registered a case in Crime No.5 of 2012 and charge-sheeted the driver of the crime vehicle.Thereupon, the appellants / petitioners filed the petition seeking compensation.