VENKATESWARA EDUCATIONAL SOCIETY Vs. NARAYANAGIRI ANNAPURNA

JUDGEMENT

(1.) This appeal is preferred by the appellant questioning the order of the Motor Accident Claims Tribunal-cum-Judge, Family Court-cum-Additional District Judge, at Khammam (for short, the Tribunal) in M.V.O.P.No.861 of 2012 dated 04-03-2015.

(2.) Brief facts of the case are that on 06-02-2012 while the deceased - N.Rajender, who was working as Home Guard, was going to DTC, Khammam to hand over Radio Messages on his bicycle and when he reached DTC Dog Squad Room, District Police Headquarters, Khammam, the driver of the Resonance School Bus bearing No.AP-20-TG/TA 9702 drove the bus in a rash and negligent manner at high speed in opposite direction and dashed against him. As a result of which, he fell down and sustained grievous head injury and while taking him to hospital, he succumbed to the injuries. Hence, the claimant Nos.1 o 5, who are the wife, children and parents of the deceased, respectively, filed the claim petition for the death of the deceased against the respondent Nos.1 and 2 who are the owner and insurer of the crime vehicle, claiming compensation of Rs.8.50 lakhs by contending that the deceased was aged about 40 years, hale, healthy and was earning Rs.7,000/- per month as Home guard.

(3.) In the claim petition, the appellant - owner and the 6th respondent-insurer of the crime vehicle filed counters denying the allegations and contended that the amount claimed by the claimants is highly excessive and that they are not liable to pay any compensation and therefore prayed to dismiss the claim petition.