VUYYALA VENKATESHAM Vs. K.NARSAIAH

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 20-12-2010 passed in O.P.No.1319 of 2007 by the Judge, Family Court-cum-Additional District Judge, Nalgonda. (for short, the Tribunal).

(2.) Brief facts of the case are that the claimants, who are the legal heirs of the deceased-minor daughter, filed the claim petition against the respondents claiming compensation of Rs.2.50 lakhs for the death of the deceased in the accident occurred on 21-08-2007 due to the rash and negligent driving of the driver of the auto bearing No.AP-24-W-8280 when she is proceeding on the same vehicle.

(3.) In the claim petition, the respondent Nos.1 and 2-owner and insurer of the crime vehicle filed their counters denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.