IFFCO TOKIO GENERAL INSURANCE CO. Vs. SANGAM VANAJA

JUDGEMENT

(1.) As the legal issue involved in all the appeals is one and the same, they are being disposed of by this common judgment.

(2.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 16.10.2015 passed in O.P.No.68 of 2010 by the Motor Accidents Claims Tribunal (District Judge) at Nizamabad (for short, Tribunal-I).

(3.) The brief facts of the case are that on 30-06-2009, in the evening hours, the deceased, Gaddam Ganga Reddy, went to Elkatoor village of Balkonda Mandal, Nizamabad District to meet his brother-in-law in his Maruti Alto Car bearing No.AP25R 1788. At about 9.00 pm., while the deceased was returning in the said car, and when he reached Chittapoor village, an unknown vehicle came from Armoor side in a rash and negligent manner and dashed his car, as a result of which, he sustained grievous injuries. The driver of unknown vehicle fled away from the scene. The deceased was shifted to Pragathi Nursing Home, Nizamabad, where he succumbed to injuries. The claimants filed the above OP under Section 163-A of the Motor Vehicles Act, 1988 (for short, the Act) against the respondent, insurer of the aforesaid car, claiming compensation of Rs.25,00,000/- for the death of the deceased.