VAJJAL LAXMI Vs. D SHASHIPRABHABA

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the order and Decree dated 20-08-2013 passed in M.V.O.P.No.626 of 2009 by the Chairman, Motor Vehicles Accidents Claims Tribunal-cum-Judge, Family Court (Addl.Chief Judge, City Civil Court), Secunderabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 20-10-2009 at about 8.45 P.M., while the deceased Vajjal Naresh crossing the road at Hakeempet Bus Depot, the car bearing No.AP10R 2323 came in a high speed and dashed him. In that accident, the deceased sustained severe injuries and was shifted to Gandhi Hospital, Secunderabad for treatment and that on 23-10-2009, he succumbed to the injuries while undergoing treatment. The claimants filed the above M.V.O.P., claiming compensation of Rs.5,00,000/- for the 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.