UNION OF INDIA Vs. CHENNAPATI SRIDEVI

JUDGEMENT

(1.) This appeal is preferred against the judgment of the Motor Accidents Claims Tribunal-cum-XXII Additional Chief Judge, City Criminal Court at Hyderabad (for short, the Tribunal) in O.P.No.508 of 2008 dated 06.04.2010.

(2.) The appellants herein are the respondents and the respondents herein are the petitioners before the Tribunal. For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) The brief facts of the case are that petitioner No.1 is the wife and petitioner Nos.2 to 6 are the children of the deceased, Chennapati Seeta Narayana Chary. On 10.12.2007 at about 5.30 pm., while the deceased, after attending his duty, was returning home along with his colleague on a motorcycle as a pillion rider from Bowenpally towards Balanagar road to go to Borabanda, and when they reached near Bowenpally Cross Roads, a military truck bearing No.0401605N 231, came from behind in a rash and negligent manner and dashed against the motorcycle. In the said accident, the deceased fell down and the left wheel of the military truck ran over the deceased, resulting in his death on the spot. The petitioners filed the said OP against the Union of India and another seeking compensation of Rs.13,00,000/- for the death of the deceased in the said accident.