G.S.JAYRAJ Vs. M.KARUNAKAR REDDY

JUDGEMENT

(1.) This appeal is filed by the claimants under Section 173 of the Motor Vehicles Act aggrieved by the orders passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Mahabubnagar (for short 'the Tribunal') in O.P.No.465 of 2007 dated 23.11.2010.

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

(3.) The brief facts of the case are that on 18.08.2006 at about 07.00 PM the deceased along with his friends left Mahabubnagar in their Maruti car bearing No.AP-10-H-8484 to Shadnagar. After having dinner while they were returning from Shadnagar and proceeding near Jadcherla at about 12.30 AM, a lorry bearing No.AP-15-W-4446 came in opposite direction from Kurnool side in a rash and negligent manner and dashed the Maruti car; in the meantime a bus bearing No.KA-01-AF-2266 came from Hyderabad side in a rash and negligent manner dashed the Maruti car from its back, due to which the deceased died on the spot. According to the claimants, the deceased was aged about 18 years and studying B.Sc. 1st year and used to earn Rs.5,000/- per month as part time computer operator and also as hardware engineer.