REGIONAL MANAGER Vs. MERAJ BEGUM

JUDGEMENT

(1.) This appeal is preferred by the appellant/insurer questioning the order of the Motor Accident Claims Tribunal-cum-I Additional District Judge, Ranga Reddy District at L.B.Nagar (for short, the Tribunal) in O.P.No.118 of 2001 dated 14-10-2003.

(2.) Brief facts of the case are that on 24-09-2000 while the deceased Mohd. Azam along with pillion rider was proceeding on his scooter bearing No.APR 9960 to Sadasivapet from Hyderabad and when they reached SOL factory gate, a lorry bearing Regn. No.AP 18 U 1938 came in opposite direction, driven in a rash and negligent manner at a high speed, and dashed against the scooter of the deceased, resulting which, the deceased fallen on the ground and died on the spot. The claimants who are wife, daughter, and parents of the deceased, filed the claim petition against the appellant and 5th respondent, who are the insurer and owner of the crime vehicle, claiming compensation of Rs.4.00 lakhs for the death of the deceased on the ground that he was earning Rs.5,000/- per month by doing profession as 'plumber'.

(3.) In the claim petition, the appellant-insurer filed a counter denying the allegations and contended that the amount claimed by the claimants is highly excessive and that it is not liable to pay any compensation and therefore prayed to dismiss the claim petition.