NEW INDIA ASSURANCE CO. LTD. Vs. G. PARVATHAMMA

JUDGEMENT

(1.) This appeal is filed by the insurance company against the judgment and decree dated 28.04.2008 in M.O.P.No.737 of 2006 passed by the Motor Accidents Claims Tribunal-cumPrincipal District Judge, Ranga Reddy District at L.B.Nagar.

(2.) The brief facts are that on 25.03.2006 at about 10.00 am, while the petitioner proceeding in an auto bearing No.AP28 V 3252 along with others from Reddypally to Chanvelli to attend a death ceremony, when the auto reached near Medipally Vagu Bridge, the driver of the auto drove the auto with a high speed and in a rash and negligent manner and applied sudden break, due to which the auto turned turtle, the petitioner and the inmates of the auto received grievous injuries, they shifted to Bhaskara General Hospital, Hyderabad and later the petitioner took treatment in Premier Hospital, Hyderabad.

(3.) In order to prove the case of the petitioner, herself examined as PW.1 and marked Exs.A1 to A8 on her behalf and on behalf of the respondents, Assistant Manager of the Insurance Company examined as RW.1 and marked Exs.B.1 to B.5.