LAWS(TLNG)-2019-10-81

NATIONAL INSURANCE COMPANY LTD. Vs. DUDIMETLA ACHAMMA

Decided On October 14, 2019
NATIONAL INSURANCE COMPANY LTD. Appellant
V/S
Dudimetla Achamma Respondents

JUDGEMENT

(1.) The motor vehicle accident that occurred on 15.12.2000 at about 7.00 pm., on the outskirts of Padmatpally village is the common subject matter in all these appeals and, therefore, they are analogously heard and taken up for disposal by this common judgment.

(2.) Brief facts of the case are as under:

(3.) D.Krishnaiah, J.Show Reddy, J.Venkateshwar Reddy, Y.Ashok and T.Ankamraju and others were working as labourers on lorry bearing No.AP24U 2709 for loading and unloading the cotton from the ryots of the nearby village. On 15.12.2000, after loading the cotton at Kandukuru, while the lorry was returning to Devarakonda for unloading, and when it reach the outskirts of Padamatpally village, the driver of the lorry drove it in a rash and negligent manner with high speed, due to which, the lorry turned turtle. In the said accident, D.Krishnaiah, J.Show Reddy and J.Venkateshwar Reddy died on the spot, while Y.Ashok and T.Ankamraju sustained grievous injuries. The legal heirs of D.Krishnaiah, J.Show Reddy and J.Venkateshwar Reddy filed O.P.Nos.532, 531 and 618 of 2001 respectively on the file of the Motor Accidents Claims Tribunal-cum-I Additional District Judge at Nalgonda (for short, the Tribunal), seeking compensation of Rs.2,50,000/- each for the death of the deceased, while Y.Ashok and T.Ankamraju filed O.P.Nos.193 and 192 of 2001 respectively before the Tribunal seeking compensation of Rs.50,000/- each for the injuries sustained by them.