VEERAGOTI PADMA Vs. VINOD CHOUKSEY

JUDGEMENT

(1.) Dissatisfied with the quantum of compensation awarded in the order and decree, dtd. 29/8/2017 passed in M.V.O.P.No. 343 of 2008 on the file of the Family Court-cum-VIII Additional District Judge, Mahabubnagar (for short "the Tribunal"), the appellants/claimants preferred the present appeal seeking enhancement of the compensation.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array before the Tribunal.

(3.) Brief facts of the case are that the claimants filed a petition under Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.8,00,000.00 for the death of one Veeragoti Venkatesh, husband of claimant No. 1, father of claimant Nos.2 to 5 and son of claimant No. 6 (hereinafter referred to as "the deceased"), who died in a motor vehicle accident that occurred on 8/3/2008. According to the claimants, on the fateful day, while the deceased Veeragoti Venkatesh along with another deceased-Kurmaiah was returning on motorcycle bearing No.AHY-1494 to Shadnagar from Yelikatta village after laying cement slab, when they were proceeding on their two motorcycles and when they reached near Vishnu Granite Factory in Shadnagar limits, the crime vehicle i.e., Truck bearing No. MP 09HF 0720 being driven by its driver came in rash and negligent manner and dashed the motorcycle, as a result of which, the deceased fell down, sustained multiple injuries and he succumbed to injuries while undergoing treatment at Osmania Gandhi Hospital. According to the claimants, the deceased was aged 35 years, working as a mason and earning Rs.300.00 per day. Therefore, they filed the claim petition against the respondent Nos. 1 to 3 claiming compensation of Rs.8.00 lakhs towards compensation under different heads.