T.Amarnath Goud, J. - (1.) The motor vehicle accident that occurred on 05.09.2006 at 11.40 am., near Alugunur Chowrashta on Warangal Road is the common subject matter in these appeals and, therefore, they are analogously heard and taken up for disposal by this common judgment.
(2.) Brief facts of the case are as under: On 05.09.2006 at about 11.40 am., while J.Mahender Reddy and J.Karunakar Reddy, along with some villagers, were watching Genesh Idol immersion procession by standing on the road side near Alugunur chowrastha on Warangal Road, the driver of tractor/trailor bearing No.AP15U 2405/2406 drove it in a rash and negligent manner and hit both of them. In the said accident, J.Mahender Reddy sustained head injury and J.Karunakar Reddy sustained crush injury and other grievous injuries. Both of them were shifted to Surya Nursing Home, Karimnagar. In the said hospital, J.Karunakar Reddy (hereinafter, he is called as the injured) underwent surgery for the commuted fracture of his left leg and rods were also inserted in his leg. Insofar as J.Mahender Reddy (hereinafter, he is called as the deceased) is concerned, as the head injury was severe, he was shifted to Yashoda Hospital, Hyderabad. As there was no scope for survival, the doctors advised to shift the deceased to home. While shifting the deceased, he succumbed to injuries on 07.09.2006. MACMA No.256 of 2010:
(3.) Alleging that the accident occurred due to the rash and negligent driving by the driver of tractor-trailor, the injured filed O.P.No.181 of 2007 on the file of the Motor Accidents Claims Tribunal (District Judge) at Karimnagar (for short, the Tribunal), against respondent No.1-owner of tractor-trailor, and respondent No.2-insurer of tractor-trailor, respectively, seeking compensation of Rs.1,50,000/- under various heads.;