MATUR LAXMI Vs. CHINTA NARESH

JUDGEMENT

(1.) This appeal is filed by the claimant aggrieved by the order and Decree dtd. 19/1/2021 in M.V.O.P.No.720 of 2017 passed by the Chairman, Motor Accidents Claims Tribunal-Cum-Principal District Judge, Ranga Reddy District, L.B.Nagar, 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 is that on 3/5/2015 at about 9.30 A.M. the deceased was going on a Tractor (Water tanker) bearing No.AP-29-V-9456 and 9455 in order to go to Dammaiguda for attending work on water tanker and when they reached near Dammaiguda at about 9.30 A.M., the driver of water tanker drove the vehicle in a rash and negligent manner at a high speed, due to which the water tanker turned turtle and the deceased sustained injuries to his left hand and legs and blunt injury in the stomach. He was immediately shifted to Gandhi Hospital, Secunderabad and while undergoing treatment, he succumbed to injuries on 18/5/2015. Thus , the petitioner sought a compensation of Rs.15,00,000.00.