SATHU SRINIVAS Vs. MD SHAFFI

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the award and decree dated 25-10-2013 passed in M.V.O.P.No.193 of 2009 by the Chairman, Motor Vehicles Accidents Claims Tribunal-cum-III Additional District Judge, Warangal (for short, the Tribunal).

(2.) The brief facts of the case are that on the midnight of 17-6-2008, while the deceased was proceeding on the motor cycle bearing No.AP36T/R 5776, the lorry bearing No.AP25U 6635 coming in opposite direction, dashed him. In that accident, the deceased suffered grievous injuries all over his body and died on the spot. The claimants filed the above M.V.O.P., claiming compensation of Rs.10,00,000/- on account of death of the deceased.

(3.) The respondents filed their separate counters 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.