NEW INDIA ASSURANCE CO. Vs. MOHD. NAYEEMUDDIN

JUDGEMENT

(1.) Heard Sri A.Ramakrishna Reddy, learned counsel appearing for the appellant and Sri Kota Subba Rao, learned counsel appearing for respondent Nos.1 and 2/claimants.

(2.) The present Appeal is filed by the appellant-Insurance Company aggrieved by the order dtd. 1/5/2025 passed in M.V.O.P.No.1390 of 2018 by the Motor Accidents Claims Tribunal-cum-X Additional Chief Judge, City Civil Courts at Hyderabad (for short 'the Tribunal') awarding compensation of Rs.3,05,80,000.00 to the claimants with interest at the rate of 6% per annum from the date of filing of the petition till realization with proportionate costs.

(3.) The facts leading to filing of the Claim Petition before the learned Tribunal are that on 26/5/2017 at about 3:30 p.m., the deceased, Mohd.Saifuddin, was traveling as a pillion rider on a motorcycle bearing Registration No. TS-10-EL-0668. The said motor cycle was being ridden by his college mate, Rizwan Rasool. When they reached near Yenkapally Gate, within the jurisdiction of Moinabad Police Station, the rider of the motor cycle lost control over the vehicle and dashed against the road divider. As a result of the impact, both the rider and the pillion rider sustained grievous injuries and died on the spot. Based on the report lodged, the Police of Moinabad, Cyberabad registered a case vide Crime No. 288 of 2017 under Ss. 304-A and 337 of the Indian Penal Code and took up investigation.