UNITED INDIA INSURANCE COMPANY LIMITED Vs. PASULADI LAKSHMAMMA

JUDGEMENT

(1.) This appeal is directed by the insurance company against the decree and order dated 31.08.2004 passed by the XIII Additional Chief Judge, (FTC), City Civil Court, Hyderabad (for short 'the Tribunal), in O.P.No.1555 of 2002, whereby the tribunal awarded compensation of Rs.1,68,000/- on account of the accident occurred on 23.04.2001 at about 07.30 p.m. the deceased Pasuladi Raju was proceeding on scooter bearing No. A.P. 13 B 6029 from Chevella to Moinabad, on reaching the outskirts of Surangal Village near Family Daba on Hyderabad-Chevella Road, lorry bearing No. AP 11 W 2796 came in opposite direction with rash and negligent manner, dashed the scooter of the deceased, for which the deceased received grievous multiple injuries all over the body, immediately, he was shifted to Osmania General Hospital, Hyderabad and admitted as in-patient and that on 2.04.2001 during treatment, the deceased died, as against the claim of Rs.2,00,000/-.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the tribunal.

(3.) Respondent No.1 remained exparte. Respondent No.2 resisted the claim of the claimants denying the accident.