UNITED INDIA INSURANCE CO. LTD. Vs. BORA PADMA

JUDGEMENT

(1.) This appeal is filed by the Insurance Company aggrieved by the Order and Decree dtd. 3/12/2020 in M.V.O.P.No.469 of 2015 passed by the Chariman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Karimnagar (for short "the trial Court").

(2.) For convenience and clarity, the parties herein are referred to as they were arrayed before the Tribunal.

(3.) The case of the petitioner before the Tribunal is that on 13/7/2015 the deceased-B. Ram Murthy went to his friend's house at Karimnagar and was returning home, and while he was crossing the road by foot near Alphores Women PG College, Karimnagar, at about 22:30 hours, the driver of Maruthi Car bearing No.AP-09-AG-8028 has driven the said vehicle in a rash and negligent manner at a high speed, proceeding from Jagityal towards Karimnagar and dashed the petitioner at the edge of the road, as a result of which the deceased sustained severe head injuries and immediately he was shifted to Surya Hospital, Karimnagar and from there to Apollo Reach Hospital, Karimnagar, where the Doctors declared him as brought dead. Thus, the petitioners who are the wife and children of the deceased have filed a claim petition for Rs.30,00,000.00.