UNITED INDIA ASSURANCE COMPANY LIMITED Vs. S NANAIAH

JUDGEMENT

(1.) The United India Assurance Company Limited, which is arrayed as 2nd respondent in MVOP.No.174/2000 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge (FTC), Adilabad (for short 'the Tribunal'), preferred the instant appeal having got aggrieved by the said award, whereby and whereunder, the Tribunal has granted a sum of Rs.2,00,000/- with interest at 9% per annum. The claimants are respondents 1 to 3 and the owner of the vehicle is the 4th respondent in the present appeal.

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.

(3.) The fact-situation occurring in the instant case is that on 10.12.1999 at about 5 p.m. when the deceased Ramesh along with others was standing in-front-of one Durgam Tulsiram's house, a Jeep bearing No.MH 31G 4999 came from Kaghaznagar side in a rash and negligent manner and dashed the deceased Ramesh and two others, due to which the said Ramesh received severe injuries over his head and other parts of his body. Immediately after the accident Ramesh was shifted to Government Hospital, Sirpur T where he succumbed to injuries while undergoing treatment. A report was also given to the police. The deceased Ramesh was earning an amount of Rs.1800/- per month by doing private job. Therefore, the petitioners who are legal heirs of Ramesh claimed compensation of Rs.2 lakhs.