NEW INDIA ASSURANCE COM. LTD. Vs. E.RAMYA

JUDGEMENT

(1.) Heard Sri A.Ramakrishna Reddy, learned counsel for insurance company and learned counsel Sri V.Atchuta Ram for the claimants.

(2.) M.A.C.M.A.No.4758 of 2008 is an appeal by the insurance company and M.A.C.M.A.No.675 of 2017 is an appeal by the claimants. Considering the fact that the two appeals arises out of the same award dtd. 24/7/2008 between the same parties, we have decided to take up the two appeals together and decide the same by this common judgment.

(3.) The facts leading to filing of these two Appeals are that, MVOP No.687 of 2007 was filed under Sec. 166 of Motor Vehicles Act, 1988 by the wife, children and mother of the deceased-Emmadi Ramesh Reddy, claiming compensation on account of death of the deceased in a motor vehicle fatal accident. That on 5/1/2007 at about 1.00 p.m., while the deceased was standing on the left side of the road at Bachannapet, a lorry bearing registration No.ABK-466, driven by its driver in a rash and negligent manner and dashed him, as a result, he sustained injuries. Immediately he was shifted to Government Hospital, Jangaon, where he expired.