UNITED INDIA INSURANCE COMPANY LIMTIED Vs. POKALA SUNITHA

JUDGEMENT

(1.) This appeal is filed by the United India Insurance Company Limited under Section 173 of the Motor Vehicles Act aggrieved by the orders passed by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Nalgonda (for short 'the Tribunal), in O.P.No.145 of 2009 dated 11.01.2011.

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

(3.) The brief facts of the case are that on 16-11-2008 the deceased along with his colleagues went to Mamidpally to dug a bore well and while returning to Pothireddypally on said bore well lorry and when they reached outskirts of Pothireddypally, the driver of said lorry drove the same in a rash and negligent manner, as a result the deceased fell down from the vehicle and rear tyres of the vehicle ran over the legs of the deceased, due to which he sustained fractures and other multiple injuries. Immediately, the deceased was shifted to Government Hospital, Sanga Reddy, where he got first aid and later on the advice of the doctors he was shifted to KIMS, Hyderabad and thereafter he was admitted in Gandhi Hospital, Secunderabad, where he was succumbed to the injuries while undergoing treatment. According to the claimants, the deceased was earning Rs.8,000/- per month as driller on the bore well machine.