K MADARAMMA Vs. MD YOUSUF

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the judgment and decree dated 22-12-2009 passed in O.P.No.789 of 2008 by the Chairman, Motor Vehicles Accidents Claims Tribunal-cum-VII Additional Metropolitan Sessions Judge-cum-XXI Additional Chief Judge, Hyderabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 26-3-2008 at about 6.00 PM., when the deceased Ramulu was coming to Yacharam on a motor cycle, the vehicle bearing No.AP29T 6711, driven by its driver in a rash and negligent manner, dashed the deceased and that the deceased fell down and sustained grievous injuries and died on the spot. The claimants filed the above O.P., claiming compensation of Rs.5,00,000/- for the death of the deceased.

(3.) The respondents 1 and 2 remained ex parte and respondent No.3 filed his counter denying the allegations made in the claim petition inter alia contending that the amount of compensation claimed by the claimants is excessive, exorbitant, imaginary and out of proportion and sought to dismiss the petition.