K.C. Bhanu, J. - (1.) The respondent No. 3-insurance company in O.P. No. 242 of 1994 on the file of the Motor Accidents Claims Tribunal- cum- Additional District Judge, Madanapalle, filed the civil miscellaneous appeal, challenging the award dated 6.8.1999 passed in the original petition (for short, 'O.P.').
(2.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed in the O.P.
(3.) The claimants filed the O.P. claiming compensation of Rs. 15,00,000 for the death of one Chandrasekhara Reddy, who is husband of claimant No. 1 and father of claimant Nos. 2 to 4, in a road accident that occurred on 6.3.1993. It is their case that on that day, the deceased and others were travelling in a jeep bearing registration No. CNK 7777 and when the jeep reached Kanugamanumitta near Dommanabhavi on Ananthapur- Madanapalle Road, bus bearing No. ABC 3281 came in high speed in a rash and negligent manner in opposite direction and dashed against the jeep, as a result of which, the deceased sustained severe bodily injuries and later died in the hospital. Respondent No. 1 in the O.P. is the owner and respondent No. 2 in the O.P. is the insurer of the offending bus bearing No. ABC 3281 and the respondent No. 3 is the insurer of the jeep. Hence, the petition claiming compensation.;