PEDDI KASHAMMA Vs. SAGAR

JUDGEMENT

(1.) This appeal is filed by the claimants aggrieved by the order and Decree dtd. 24/11/2020 in M.V.O.P.No.257 of 2018 passed by the Motor Accidents Claims Tribunal-Cum-Principal District Judge, Nalgonda (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 claim petitioners before the Tribunal is that the deceased Peddi Kondaiah, was proceeding on his TVS XL Moped on 12/1/2018 at about 4.10 P.M., from his house to go to his agricultural field for Toddy Tapping and on the midway when he reached near the land of one Shaik Latheef at the outskirts of Narsimhuladugem Village, an auto rickshaw bearing No.TS-05-UA6130 came from Mothey side driven by its driver in a rash and negligent manner at high speed and dashed the TVS XL Moped of the deceased. As a result, the deceased fell down on the road and sustained grievous injuries and died on the spot. The claimants, who are the wife and son of the deceased have filed the claim petition seeking compensation of Rs.9,00,000.00.