N. KOTAIAH Vs. M. DEVAJI RAO
LAWS(TLNG)-2020-1-48
HIGH COURT OF TELANGANA
Decided on January 06,2020

N. Kotaiah Appellant
VERSUS
M. Devaji Rao Respondents


Referred Judgements :-

NATIONAL INSURANCE CO. LTD. VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO. LTD. VS. NANU RAM ALIAS CHUHRU RAM AND OTHERS [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
PALAVENKATAPURAM GRAM PANCHAYAT VS. DISTRICT COLLECTOR [REFERRED TO]
SHIVARAJ VS. RAJENDRA & ANR [REFERRED TO]


JUDGEMENT

T.AMARNATH GOUD,J. - (1.)This appeal is filed by the appellants/claimants aggrieved by the order and decree dated 15.02.2006 passed in O.P.No.553 of 2004 by the Motor Accident Claims Tribunal-cum-IX Additional Chief Judge, City Civil Court, Fast Track Court, at Hyderabad (for short, the Tribunal).
(2.)For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.
(3.)The brief facts of the case are that the petitioners are the parents of the deceased-T.Mahesh, who was aged about 20 years and student of Intermediate as on the date of the accident. On 03.12.2003 at about 9.00 a.m., the deceased was traveling in a Jeep bearing No.AP 22U 4939 from Pebber to go to college and that the Jeep reached the outskirts of Pebber Village, one APSRTC bus bearing No.APZ 4777 came in opposite direction and dashed the jeep, due to which the deceased sustained injuries and immediately he was shifted to G.G.Hospital, Kurnool, and while he was undergoing treatment he died on 04.12.2003 at about 3.00 a.m. Due to the said accident, the petitioners have lost their helping hand during their old age. Hence, the petitioners filed the claim petition claiming compensation of Rs.2,50,000/-, payable by all the respondents. The 1st respondent is the owner and the 2nd respondent is the insurer of the jeep bearing No.AP 22U 4939. The respondents 3 and 4 are the APSRTC.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.