SHAIK SAHEEDA Vs. ADVANCED DRIVERS TRAINING

JUDGEMENT

(1.) This appeal is arising out of the orders in O.P.No.1292 of 2003, dtd. 26/6/2006 on the file of Motor Accident Claims Tribunal-cum-I Additional Metropolitan Sessions Judge, Hyderabad.

(2.) For the sake of convenience, parties are referred to as arrayed in the O.P.

(3.) The appellants are the claimants. The O.P. was filed by the claimants under Sec. 163(a) of the Motor Vehicles Act, claiming compensation of Rs.4,00,000.00 on account of the death of the deceased/Shaik Mohammad Bagees, in the accident which occurred on 5/9/2002. On the said date, while the deceased was proceeding on his scooter towards Golconda, and when he reached Gandipet road along with his brother Salesh Bagees, one military truck bearing No.95-D-100614H, driven by its driver in a rash and negligent manner, dashed against the scooter from behind. As a result, the deceased and his brother sustained grievous bleeding injuries and when shifted to Osmania Government hospital, the Doctor declared Mohd. Bagees (deceased) as brought dead.