RELIANCE GENERAL INSURANCE CO.LTD Vs. KARANTOTH SALAMMA

JUDGEMENT

(1.) This appeal is filed by the Reliance General Insurance Company Limited, appellant-second respondent, aggrieved by the Award dtd. 6/8/2014 passed in M.V.O.P.No.2062 of 2011 on the file of the learned Motor Vehicle Accidents Claims Tribunalcum-XIV Additional Chief Judge, (FTC), City Civil Courts, Hyderabad, (for short, the Tribunal).

(2.) Perusal of the Award shows that Mr.K.Shankar met with an accident on 15/6/2011 at about 6.30 PM due to the rash and negligent driving of the driver of the auto bearing No.AP 29 TB 0367, as a result of which, he died at hospital. Therefore, Respondent Nos.1 to 6 herein filed a claim petition seeking compensation of Rs.30,00,000.00. The Tribunal after appreciation of entire oral and documentary evidence on record awarded compensation of Rs.30,43,800.00. At the time of accident the deceased was earning Rs.20,000.00 per month from bore well points contract business.

(3.) Learned counsel for the appellant herein would contend that the claim petition was wrongly entertained by the Tribunal under Ss. 163-A and 140 of Motor Vehicles Act though there is a bar under Sec. 163-B of the Act.