A.RAGHU Vs. B.SUBHASH CHAND

JUDGEMENT

(1.) This appeal is directed by the claimants against the order and decree dated 13.11.2007 passed by the Motor Accidents Claims Tribunal-cum-VIII Additional District Judge, Nizamabad in O.P.No.513 of 2003, whereby the tribunal granted compensation of Rs.6,25,912/- with proportionate costs and interest @ 7.5% per annum on account of the accident occurred on 04.08.2002 at 09.30 PM, when the deceased P.Laxminarayana along with his friend going on TVS moped bearing No. AP 25 C 7064, at Tekrial approach road a lorry bearing No. AHT 8239 came in opposite direction at high speed, dashed against the moped, for which the deceased fell down and died on the spot, as against theclaim of Rs.15,00,000/-.

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

(3.) Before the tribunal, in order to prove the case of the claimants, PWs.1 and 2 were examined and marked Exs.A1 to A.12. Ex.B.1 was marked on behalf of the respondents, but no oral evidence was adduced on their behalf. The 1st respondent remained exparte. The 2nd respondent filed counter.