SUNKARI SAMMAKKA Vs. B.SHYAM SUNDER

JUDGEMENT

(1.) This appeal is preferred by the appellants - claimants aggrieved by the refusal of the Tribunal to grant compensation on account of death of the deceased viz., Mr.Sanjeeva Reddy.

(2.) Heard. Perused the record.

(3.) The case of the claimants is that the FIR was lodged by PW-2 on 15/7/2002, which is a Telugu written complaint stating that while the deceased and another were going on two wheeler offending vehicle, which is Hero Honda motorcycle had hit the scooter. Due to which, the deceased / pillion rider fell down, received injuries and resulting in death in the hospital. PW-2 was driving another vehicle behind the scooter, which met with an accident on which Mr.Sanjeva Reddy was pillion rider. The Tribunal having recorded the evidence found as follows: