PANDIRI GANGAVVA Vs. P.SATYANARAYANA RAO

JUDGEMENT

(1.) This appeal is filed by the claimants / petitioners questioning the quantum of compensation awarded by the Tribunal in the decree and order dated 21.11.2006 in MVOP.No.960 of 2002 on the file of the Chairman, Motor Accidents Claims Tribunal - cum - I Additional District Judge, Nizamabad.

(2.) The claim petition is filed under Section 166 (1) (c) of Motor Vehicles Act, 1988 (M.V. Act) seeking compensation of Rs.6,00,000/- for the death of one Pandiri Sailu/deceased in a motor vehicle accident which occurred on 10.04.2002. The petitioners are the wife, minor son and mother of the deceased.

(3.) The appellants / petitioners ' case in brief is that on 10.04.2002 at about 05:30 p.m. when Sailu/ deceased was proceeding towards his agricultural fields on his bi-cycle and when he reached Kothabai Panadi, a Tractor bearing Registration No.AP-25-F-5073 (the Tractor) driven by its driver in a rash and negligent manner at high speed, dashed the bi-cycle, as a result, the Sailu/deceased suffered fatal injuries and died instantaneously. Thereupon, the dependants of the deceased filed the claim petition.