ORIENTAL INSURANCE COMPANY LIMITED Vs. TULSI BAI

JUDGEMENT

(1.) This appeal is directed by the insurance company against the decree and judgment dated 01.04.2005 passed by the I Additional District Judge, Medak at Sangareddy (for short 'the Tribunal), in O.P.No.436 of 2001, whereby the tribunal allowed the appeal in part awarding compensation of Rs.1,36,000/-, on account of the accident occurred on 24.03.2000, while the deceased to go to Mominpet Village, boarded a lorry bearing No. MH 30 B 2299 at Chittampally Village as gratuitous passenger, between Tandur and Mominpet, the driver of the lorry drove in a rash and negligent manner at high speed, lost control, the deceased fell down, for which the deceased sustained grievous injuries and died on the way to the Hospital and that the deceased is an agriculturist and doing labour work by earning Rs.2,500/- per month, as against the claim of Rs.2,00,000/-.

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

(3.) Respondent No.1 remained exparte. Respondent No.2 resisted the claim of the claimants denying the accident.