UNITED INDIA INSURANCE CO. LTD. Vs. SURA ACHAIAH

JUDGEMENT

(1.) This appeal is directed by the insurance company against the award dated 27.12.2010 passed in M.V.O.P.No.115 of 2009 by the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Karimnagar (for short 'the Tribunal), whereby the Tribunal granted compensation of Rs.2,25,000/- with proportionate costs and interest @ 7.5% per annum from the date of petition till the date of realization on account of the death of Shailaja caused in a motor vehicle accident occurred on 19.10.2008 when the deceased went to collect buffalos dung along with other children towards Kannala bus stage and after collecting dung, she was returning to her house, at about 04.30 p.m. while she was crossing Rajiv Rahadari main road, a lorry bearing No. AP 16 TW 1856 going towards Peddapalli from Godavarikhani, came in a rash and negligent manner in high speed and dashed Shailaja, for which she sustained severe injuries and succumbed to the injuries on the spot, as against claim of Rs.2,50,000/-.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the tribunal.

(3.) Respondents 1 and 2 remained exparte. Respondent No.3 filed its counter denying the claim of the claimants.