G. CHANDRAKALA Vs. V. PRABHAVATHI

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 25.06.2008 passed in O.P.No.1562 of 2005 by the II Additional Chief Judge, City Civil Court at Hyderabad (for short, the trial Court).

(2.) The brief facts of the case are that appellant No.1 is the wife, appellant Nos.2 and 3 are the daughters and appellant No.4 is the son of the deceased, B.Krishnaiah. On 07.10.2004, while the deceased along with his friend was going on his motorcycle as a pillion rider, and when they reached near Kondurg Village, one jeep bearing No.AP22U 5063 came in high speed in a rash and negligent manner and dashed against the motorcycle. In the said accident, the deceased sustained grievous injuries. Immediately, he was shifted to Osmania General Hospital, and while taking the treatment, he succumbed to injuries. The claimants filed aforesaid OP claiming compensation of Rs.15,00,000/- against respondent Nos.1 and 2, owner and insurer of the jeep, for the death of the deceased.

(3.) Before the trial Court, respondent No.1 remained ex parte. Respondent No.2 filed its counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.