MAROJU SAROJANA Vs. R.KUMAR

JUDGEMENT

(1.) This Motor Accident Civil Miscellaneous Appeal has been filed by the appellants-petitioners under Sec. 173 of the Motor Vehicles Act, 1988 assailing the order, dtd. 30/4/2010 passed in O.P.No.79 of 2008 by the learned Motor Vehicles Accidents Claims Tribunal-cum-III Additional Chief Judge, City Civil Court at Hyderabad.

(2.) The appellants are aggrieved by the refusal of the Tribunal in granting compensation. The case of the claimants is that on 27/9/2007 while the deceased, who is the husband of appellant No.1 and father of appellant Nos.2 to 4 and son of the appellant No.5 going on motor cycle, another motor vehicle came from behind and hit him, due to which the deceased fell down on the road and he was taken to the hospital after PW2/D. Dharmaiah called 108-Ambulance. While undergoing treatment, the deceased died in the hospital on 1/10/2007 post mortem report as well as inquest was conducted on 2/10/2007.

(3.) In the inquest report it was mentioned that PW2/D. Dharmaiah was the person, who had called for help by calling 108-Ambulance and pursuant to which Ambulance had arrived and taken the deceased to the hospital.