A.LAXMAIAH Vs. N.SRINIVAS YADAV

JUDGEMENT

(1.) Since both the appeals arise out of the common order, they are being disposed of by this common judgment.

(2.) Both the appeals are filed against the common order and decree dated 10-08-2006 passed in O.P.No.302 of 2005 by the M.A.C.T.-cum-V Additional District Judge (F.T.C.), Ranga Reddy District at L.B.Nagar (for short the Tribunal ).

(3.) Brief facts of the case are that the claimants, who are the legal heirs of the deceased-Raju, filed the claim petition against the owner and insurer of the crime vehicle claiming compensation of Rs.3.00 lakhs for the death of the deceased in the accident occurred on 30-01-2005 due to the rash and negligent driving of the driver of Tata Sumo bearing No.AP 10 J 9869, when he is proceeding on his motorcycle from his house and when he reached the black tank of Uppal at Pirjadiguda.