MARUTI Vs. N. PADMA RAO

JUDGEMENT

(1.) This appeal is filed aggrieved by the Order and Decree dtd. 3/10/2007 in O.P.No.478 of 2005 passed by the III Additional Chief Judge, City Civil Court, Hyderabad, (for short, 'the Tribunal').

(2.) The appellants herein are the petitioners/claimants in the aforesaid O.P., which was filed by them seeking compensation of Rs.3,00,000.00 on account of death of one Mr. Lakhan, (hereinafter referred to as 'the deceased").

(3.) The brief facts of the case are that on 18/6/2003, while the deceased was travelling in a Lorry bearing No.AHT 5427, at Madannaguda, a Gas Tanker bearing No.KA 21 B 1296, which was coming from Chandanagar side, being driven in a rash and negligent manner at high speed, hit the Lorry in which the deceased was travelling. Due to the head-on collision, the deceased and the drivers of both the vehicles along with other labourers who were travelling in the vehicle died on the spot.