PARVATHI BAI Vs. VASANTH GOPAL NAIDU

JUDGEMENT

(1.) This appeal is directed by the claimants against the order and decree dated 09.01.2007 passed by the XII Additional Chief Judge (FTC), City Civil Court, Hyderabad (for short 'the Tribunal), in O.P.No.3032 of 2004, whereby the tribunal granted compensation of Rs.2,28,200/- in a motor vehicle accident that occurred on 27.09.2003 at about 08.10 am, while the deceased Madanlal Tiwari was crossing the road near Saibaba Temple, Seethaphalmandi, Secunderabad, a scooter bearing No. AP 10 J 3146 came in a rash and negligent manner and dashed the deceased and thereby, the deceased received grievous injuries,, shifted to Gandhi Hospital for treatment and that while undergoing treatment on the same day at about 11.15 am, succumbed to the injuries, as against the claim of Rs.5,00,000/-.

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

(3.) Respondents filed their counters denying the claim petition.