UNITED INDIA INSURANCE CO. Vs. Y.ADILAXMI

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment since M.A.C.M.A.No.1785 of 2013, filed by the appellant/Insurance Company challenging the compensation awarded and M.A.C.M.A.No.1340 of 2019 filed by claim petitioners seeking for enhancement of compensation, both are directed against the very same Award dtd. 31/10/2012 passed in O.P.No.21 of 2002 on the file of the Motor Accidents Claims Tribunal -cum- V Additional District Judge (FTC), Ranga Reddy District (for short, the Tribunal).

(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 nutshell are that the petitioners, who are the wife, children and mother of the deceased-Y.Subba Rao, filed a petition under Sec. 166 of the Motor Vehicles Act, 1988, Rules 455 of A.P.M.V.Rules read with Sec. 140 of M.V.Act claiming compensation of Rs.5,00,000.00 which was subsequently enhanced to Rs.10,00,000.00 as per orders in I.A.2 of 2013, dtd. 15/7/2024, for the death of the deceased in a road accident that occurred on 2/11/2001. Subsequently, It is stated by the petitioners that on 2/11/2001, when the deceased started by walk from his office at Begumpet Air force station in order to go to home and when he was crossing the road near Ferozguda cross-roads at about 4.30 P.M., one tanker lorry bearing No.AP-31-V-978 which came in a rash and negligent manner from Balanagar side to Bowenpally side, dashed the deceased which resulted into his instantaneous death.