UNITED INDIA INSURANCE COMPANY LIMITED Vs. AEGOLAPU

JUDGEMENT

(1.) This appeal is filed by the appellant-Insurance Company under Sec. 173 of the Motor Vehicles Act, 1988, against the Award and decree passed by the court of the M.A.C.T-Cum-Principal District and Sessions Judge, Adilabad (hereinafter referred to 'learned Tribunal') in M.V.O.P.No.56 of 2017, dtd. 27/8/2019, wherein, learned Tribunal has granted compensation of Rs.6,00,000.00 to the claimants/respondents herein.

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

(3.) The brief facts of the case are that claimant filed M.V.O.P.No.56 of 2017 under Sec. 163-A) of Motor Vehicle Act, 1988 seeking compensation on account of death of the deceased i.e., Aegolapu @ Pusala Mahesh Goud. On 27/3/2014, the deceased was proceeding on motorcycle bearing No.AP-15-AQ-6533 from Chintaguda (K) village to Indaram as pillion rider along with his rider and when they reached near Shri Shri Nagar Reliance Petrol Pump, Chunnambattiwada, Mancherial, the rider of said motorcycle drove it in a rash and negligent manner with high speed, due to which the deceased fell down on the road and sustained grievous injuries and died on the spot. The rider of the said motorcycle also died while undergoing treatment. The Police, Mancherial, registered a case in Crime No.160/2014 under Ss. 304-A, 338 of IPC against the rider of motorcycle bearing No.AP-15-AQ-6533.