KOPPU SATYANARAYANA Vs. DELTA CORPORATION

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 27-02-2006 passed in O.P.No.89 of 2004 by the Motor Vehicle Accidents Claims Tribunal-cum-III Additional District Judge (FTC), Nalgonda (for short, the Tribunal).

(2.) Brief facts of the case are that on 25-12-2003 at about 10.30 a.m. when the deceased-Koppu Anjamma was traveling in an auto bearing No.AP 24/U 7476 to go to Cherukupalli village and when it reached near Tekumatla bus stage, suddenly, one DCM Van bearing No.AP 28/V 4554 came in opposite direction from Hyderabad side in a rash and negligent manner at high speed and dashed their auto, as a result, the deceased sustained grievous injuries and while shifting to hospital, she died. Hence, the claimants, who are the sons and daughter 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.1.00 lakh for the death of the deceased.

(3.) In the claim petition, the 2nd respondent-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.