KONDAM SUJATHA Vs. KOLA LINGA MURTHY

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 26-11-2004 passed in O.P.No.231 of 2003 by the Motor Vehicle Accidents Claims Tribunal-cum-I Additional District Judge, Karimnagar (for short, the Tribunal).

(2.) Brief facts of the case are that on 29-10-2002 at about 6.15 a.m. when the deceased-Balaram Reddy was traveling in a jeep bearing No.AP 15 V 1592 from Jangam village to go to Husunabad and when the jeep reached Chowtapalli, the driver of the jeep drove it in a rash and negligent manner, due to which, the jeep turned turtle and the deceased sustained head injury and died on the spot. Hence, the claimants, who are wife, children and mother of the deceased, filed a claim petition against the respondent Nos.1 and 2, who are the owner and insurer of the crime vehicle, claiming compensation of Rs.7.00 lakhs for the death of the deceased.

(3.) In the claim petition, the insurer filed its counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.