VEMURI LAKSHMI Vs. SREE KALESWARI TRAVELS

JUDGEMENT

(1.) We have heard Mr.M.Ramalingeswara Reddy, learned counsel for the petitioners and Mr. Kota Subba Rao, learned counsel for the respondent No.2/insurer, Mr. Ramachandra Reddy Gadi, learned counsel for the respondent No.4/Iffco Tokio General Insurance Company and perused the record.

(2.) The present appeal has been filed by the claim petitioners aggrieved by the compensation awarded in the decree and order dtd. 20/1/2015 in O.P.No.548 of 2011 on the file of the XIII Additional Chief Judge(FTC), City Civil Courts, Hyderabad.

(3.) According to the appellants in the night of 3/6/2010 one Mr.V.V.V.Narsimha Ganesh/deceased boarded the bus at Tirupathi and on its way at about 5.30 a.m. on 1/7/2010 near Palem sivar bridge, Kothakota, Mahaboobnagar, the driver of the bus drove the vehicle in rash and negligent manner and dashed a stationed lorry bearing Registration No.AP24X 1697 (hereinafter 'the lorry') which was in the middle of the main road, without display of any precautions. This accident caused fracture injuries to the deceased and he was shifted to Wanaparthy Hospital from there to District Hospital, Mahaboobnagar for treatment. However, while undergoing treatment he succumbed to injuries. Hence, the appellants filed claim petition seeking compensation of Rs.1,35,00,000.00.