BAJAJ ALLIANZ GENERAL INSURANCE CO. Vs. G.PADMA

JUDGEMENT

(1.) Both these appeals arise out of the Order and Decree dtd. 15/6/2020 in M.V.O.P.No.1817 of 2015 passed by the Chairman, Motor Accident Claims Tribunal-cum-XI Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal").

(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 was that on 21/1/2012 at about 23:00 hours, the deceased-G. Laxman and his friend Srinivas were going from Nalgonda to Bhongir on motor bike bearing No.AP-24-AL-2548 and on the way, when they reached Chityal Village, an unknown vehicle coming in the same direction, dashed the motor bike from behind, as a result of which the deceased and his friend fell down and sustained serious injuries. The deceased died on the spot. It is their case that the deceased was hale and healthy and was aged 26 years, he was doing Kirana Business and used to earn Rs.9,000.00 per month. They sought a compensation of Rs.9,00,000.00 by filing a petition under Sec. 163-A of Motor Vehicles Act.