JORRIGALA NARENDER Vs. BHEEMREDDY PRADEEP KUMAR

JUDGEMENT

(1.) This appeal is filed by the claimants, aggrieved by the Order and Decree dtd. 24/7/2020 in M.V.O.P.No.64 of 2018 passed by the Chairman, Motor Accident 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 petitioners before the Tribunal was that on 24/11/2017 in the afternoon the deceased-Jorrigala Sai was proceeding to Gundrampally Village from Veiminedu Village on his motor bike for attending flower decoration work and on the way at about 4:00 p.m., when he reached near to Sripathi Lab, in the outskirts of Gundrampally Village, one Maruthi Swift Car bearing No.AP-29-AX-9009 being driven by its driver in a rash and negligent manner at a high speed, dashed the motor bike of the deceased from behind, as a result of which the deceased fell down, sustained grievous injuries and died on the spot. The parents of the deceased sought compensation of Rs.13,00,000.00.