UNITED INDIA INSURANCE COMPANY LIMITED Vs. BHUKYA BHADRI

JUDGEMENT

(1.) This appeal is directed by the insurance company against the award dated 25.03.2006 passed by the Motor Accidents Claims Tribunal-cum-VI Additional District Judge, (IIIFTC), Warangal at Mahabubabad (for short 'the Tribunal), in M.V.O.P.No.390 of 2005, whereby the tribunal allowed the appeal granting compensation of Rs.1,55,700/-, on account of the accident occurred on 14.12.2003, when the petitioner boarded the auto bearing No.AP 36 V 6407 to go to Narsampet from Vepachettu thanda Village, and when the auto reached near Mangavaripet Bus Stand, the driver of the auto drove it in a rash and negligent manner with high speed, dashed against one Gatti Prem Kumar, for which auto turned turtle, and that the petitioner, other occupants of the auto and Gatti Prem Kumar sustained injuries and while undergoing treatment in MGM Hospital, the said Gatti Prem Kumar died on the same day, as against the claim of Rs.1,00,000/-.

(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 filed counter denying the claim petition.