UNITED INDIA INSURANCE CO. LTD. Vs. BUDDAMOLLA PADMA

JUDGEMENT

(1.) This appeal is preferred by the appellant/Insurance Company questioning the Award of the IV Additional Metropolitan Sessions Judge-cum-XVIII Additional Chief Judge, Hyderabad (for short, the trial Court) in O.P.No.1288 of 2003, dated 27.03.2006.

(2.) For the sake of convenience, the parties herein are referred to as they are arrayed in O.P.No.1288 of 2003.

(3.) The brief facts of the case are that on 01.04.2001, while Narasimhulu (hereinafter, he is called as the deceased) was going from his residence at Regadi Ghanapur on his scooter bearing No.AP11H 5583 towards Hyderabad, and when he reached Moinabad Village outskirts at about 10.50 pm., he dashed a tractor and trolley bearing No.AP28G 295 and 296, which was parked on the road. In the said accident, the deceased fell down, sustained grievous injuries and died on the spot. Claimant Nos.1 to 6, who are wife, children, father and mother of the deceased, filed aforesaid OP against respondent Nos.1 to 3 therein i.e., insurer of the scooter, owner and insurer of the tractor and trolley respectively, claiming compensation of Rs.5,00,000/- for the death of the deceased.