YELLAMMAKUNTA SUNKARI KISHTAVA Vs. YELLAIAH, NIZAMABAD

JUDGEMENT

(1.) Appellants-Claimants filed this appeal challenging the Award dated 20.10.2014 passed in M.V.O.P.No.595 of 2011 by the Judge, Family Court-cum-Additional District Judge, Nizamabad, granting compensation of Rs.4,10,000/- together with costs and interest at 7.5% per annum as against the claim of Rs.5,00,000/- on account of the death of the deceased-Arun Kumar in the motor vehicle accident occurred on 16.01.2008.

(2.) Heard. Perused the record.

(3.) Brief facts of the case are that on 16.01.2008, while the deceased Arun Kumar, aged 14 years, was going on the bicycle as a pillion rider, peddled by one Boregaon Subhash, in the outskirts of Mopal Village and at about 9.45 a.m. when they reached near the fields of Bandameedi Buchanna, the lorry bearing No.AP-25-U-8196 came in rash and negligent manner in opposite direction and dashed against the cycle, as a result of which, the pillion rider and rider of the bicycle fell down and the deceased succumbed to injuries instantaneously. Alleging that the deceased was a student-cum-vegetable vendor and earning Rs.8,000/- per month, the claimants, who are the mother and sister of the deceased respectively, filed claim petition seeking compensation of Rs.4,00,000/- against R.1-owner of the crime vehicle and R.2- insurer of the crime vehicle.