RELIANCCE GNERAL INSURANCE CO. LTD. Vs. BOMMAKANTI BHUMALINGAM

JUDGEMENT

(1.) This appeal is preferred by Reliance General Insurance Company Limited, appellant/second respondent, aggrieved by the decree and judgement dtd. 1/10/2013, passed in M.V.O.P. No.156 of 2013 on the file of the Chairman, Motor Vehicle Accidents Claims Tribunal-cum-Principal District Judge, Medak at Sangareddy (hereinafter referred to as 'the Tribunal ').

(2.) The said M.V.O.P. was filed under Sec. 166 of the Motor Vehicles Act, by the original petitioners (Respondent Nos.1 to 3 herein) seeking a compensation of 40,00,000/- on account of the death of Smt.Dontula @ Bommakanti Nagamani, in a Motor Vehicle accident that occurred on 26/1/2013; from the owner and insurers of the crime vehicle that caused the accident.

(3.) The deceased was working as a L.D. Steno in DRDA, drawing a monthly salary of 24,706/- besides doing the household chores for her family. The deceased and her husband (Respondent No.1- Petitioner No.1) were returning to Sangareddy, from Ganesh Temply, Rudraram, on a scooty driven by the husband on 26/1/2013 and met with an accident when it crossed the road, due to the rash and negligent driving of the driver of a car bearing No. AP 01 AA 0007, which hit the scooty at its rear side, as a result of which, the deceased pillion rider fell down and died on the spot. On the date of the incident, the deceased was aged about 48 years. Due to the incident, the Petitioners, who are the husband and children of the deceased herein filed a claim petition seeking compensation of 40,00,000/-. The Tribunal after appreciation of entire oral and documentary evidence on record awarded compensation of 37,54,000/- with interest @ 8% p.a. from the date of petition, till the date of deposit.