UNITED INDIA INSURANCE CO. LTD. Vs. CHENCHU ARUNA

JUDGEMENT

(1.) Aggrieved by the fastened liability, the insurer / 2nd respondent preferred this Appeal challenging the decree and award dt.29.10.2014 passed in MVOP.No.503 of 2006 on the file of the Chairman, Motor Accidents Claims Tribunal - cum - III Additional District Judge, at Warangal.

(2.) The 1st and 2nd respondents / claim petitioners filed the petition under Sec. 166(1)(c) of the Motor Vehicles Act, 1988 claiming compensation amount of Rs.1,50,000/- for the death of their child Ranjith / deceased (aged 7 years) in a motor accident dt.19.03.2000.

(3.) The brief facts of the case are that on 19.03.2000, at about 12:00 noon, the Ranjit / deceased and one Satish boarded the Tractor and Trailer bearing Registration Nos.AP-36-F-9897 and AP-36-C-9849, respectively at the house of one P. Komurelli to go to the house of E. Srinivas. On their way, the 1st respondent drove the tractor in a rash and negligent manner at high speed thereby Ranjit / deceased fell down on the road, and the left wheel of the Trailer ran over his head and resulted in instantaneous death. Thus, the petition is filed for compensation.