PARVEEN BEGUM Vs. ABDUL MUQEED

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 17.11.2016 passed in M.V.O.P.No.568 of 2014 by the Motor Accidents Claims Tribunal (Principal District Judge) at Nizamabad (for short, the Tribunal).

(2.) The brief facts of the case are that appellant No.1 is the mother and appellant No.2 is the father of the deceased, Mohd. Sameer. On 17.05.2014, while the deceased and appellant No.1 were travelling in auto bearing No.AP15TC 3594 from Ramojipet Village towards Korutla, and when the auto reached Kasthuriba School after passing Kallur Village, one motorcycle bearing No.AP28BM 5738 came in opposite direction in a rash and negligent manner and dashed the auto. In the said accident, the deceased fell down from the auto and sustained grievous injuries. He was shifted to Government Hospital, Korutla, and from there, to Government Hospital, Jagtial, where he was died while undergoing treatment. The appellants filed aforesaid OP claiming compensation of Rs.8,00,000/- against respondent Nos.1 and 2, owner and insurer of the auto, for the death of the deceased.

(3.) Before the Tribunal, the respondents filed separate counters denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.