NATIONAL INSURANCE CO. LTD. Vs. C.USHA KUMARI

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment since M.A.C.M.A.No.3017 of 2017, filed by the Insurance Company challenging the quantum of compensation awarded and M.A.C.M.A.No.1994 of 2018 filed by the claim petitioners seeking enhancement of compensation, both are directed against the very same order and decree dtd. 19/7/2017 passed in M.V.O.P.No.455 of 2014, on the file of the Court of Principal District Judge -cum- Motor Accidents Claims Tribunal, Mahabubnagar.

(2.) For the sake of convenience, the parties hereinafter be referred as they were arrayed before the learned Tribunal.

(3.) The facts of the case in brief are that the petitioners, who are the parents and sisters of Chinthapally Vamshi Vardhan Reddy (hereinafter be referred to as "the deceased"), filed a petition claiming compensation of Rs.20,00,000.00 for the death of the deceased in a motor vehicle accident that occurred on 7/3/2014. As stated by the petitioners, on 7/3/2014, when the deceased and his friend were proceeding to Hitam College, Medchal on Yamaha FZ motorcycle bearing No.AP-20-CA-3377 in order to drop his friend at the said college and when they reached Sutariguda lake, one DCM Van bearing No.AP-23X-7048 came from behind in a rash and negligent manner at a high speed and dashed the motorcycle of the deceased, due to which, the deceased along with his friend fell down and having sustained Head injury, the deceased died on the spot.