PURLAPALLY SRINU Vs. G SHOBHA

JUDGEMENT

(1.) This M.A.C.M.A is filed under Sec. 173 of the Motor Vehicles Act, 1988 by the appellants/petitioners aggrieved by the order and decree dtd. 21/4/2014, passed in O.P.No.526 of 2013 by the Chairman, Motor Accident Claims Tribunal-Cum-XI Additional Chief Judge, City Civil Court, Hyderabad (for short 'the Tribunal').

(2.) For the sake of convenience, the parties will be hereinafter referred to as they are arrayed before the Tribunal.

(3.) Brief facts of the case are that the petitioners filed a claim petition claiming compensation of Rs.5,00,000.00 on the account of the death of P. Venkatamma @ Venkamma (hereinafter referred to as 'deceased') stating that on 26/3/2012 while the deceased, who was aged 60 years, was sitting in front of her hut (house bearing No.3-62) at about 07.00 hours, one Tanker bearing No.AP-12-U-8240 came at a high speed in a rash and negligent manner and dashed the deceased and hut of the deceased and ran over the deceased. As a result, the deceased sustained severe bleeding injuries and was shifted to Gandhi Hospital, Secunderabad, and the deceased succumbed to the injuries on the way to the hospital.