RELIANCE GENERAL INSURANCE CO.LTD. Vs. K. NAGENDER

JUDGEMENT

(1.) Heard Sri Ramachandra Reddy Gadi, learned counsel for the appellant.

(2.) Aggrieved by the quantum of compensation awarded in the decree and award dtd. 17/9/2010 in O.P.No.686 of 2008 on the file of the XXI Additional Chief Judge, Hyderabad, the 2nd respondent/insurer, preferred this appeal.

(3.) The brief facts of the petitioners' case is that on 13/9/2007 while K.Vineyender/deceased was proceeding on the motorcycle bearing registration No.AP-15-AC9597 near Balaji apartments, one lorry bearing registration No. KL-52-900 (hereinafter 'the lorry') driven by its driver in rash and negligent manner struck the motorcycle from behind, as a result he suffered fatal injuries and died on the spot. Thereupon, the parents and sister of the deceased filed the petition seeking compensation of Rs.12.00 lakhs.