Kum. Vadde Laxmi vs E. Lacha Goud And Another
2022 Latest Caselaw 3453 Tel

              HONOURABLE JUSTICE G. SRI DEVI

                 M.A.C.M.A. No.1407 of 2007

JUDGMENT :

Aggrieved of the order dated 03.10.2006 in

M.V.O.P.No.519 of 2002 on the file of Chairman, Motor

Accident Claims Tribunal-cum-III Additional District and

Sessions Judge, Medak, this appeal is filed.

2. The aforesaid O.P. was filed by the appellant herein,

seeking compensation of Rs.1,00,000/- for the death of Vadde

Balamma in the accident occurred on 22.11.1999. According

to the petitioner, on 22.11.1999 at about 7-00 p.m. while the

deceased Vadde Balamma along with one Nagaiah were

returning to Uthloor village on a cycle and after crossing the

Beerappagadda, a jeep bearing No. AP.12.B.9094 proceeding

from Narsingi side was driven by its driver in rash and

negligent manner at high speed and dashed the cycle, due to

which the deceased fell down from the cycle, sustained

grievous injuries on head and other vital parts and was shifted

to Government Hospital, Jogipet and from there to Gandhi

GSD, J MACMA.No.1407 of 2007

Hospital, Secunderabad, where she succumbed to injuries.

On evaluating the entire oral and documentary evidence on

record, the Tribunal has dismissed the said O.P. on the ground

that the petitioner-claimant has failed to file any document to

prove the relationship of the petitioner with the deceased.

3. Heard both sides and perused the material on record.

4. The learned Counsel for the appellant-claimant has

contended that the Tribunal has failed to consider the

evidence on record in proper perspective and accordingly

came to the wrong conclusion that there is no relationship

between the petitioner and the deceased.

5. On a perusal of the order of the Tribunal, it is evident

that the Tribunal has elaborately discussed the oral and

documentary evidence adduced before it with reference to

the facts of the case and came to the conclusion that there is

no relationship between the petitioner and the deceased, as

the petitioner failed to file any document to prove their

relationship. Hence, I do not find any error or infirmity in the

GSD, J MACMA.No.1407 of 2007

impugned order passed by the Tribunal dismissing the O.P.

filed by the claimant.

6. Therefore, this appeal is devoid of merit and it is

accordingly dismissed. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

____________________ JUSTICE G.SRI DEVI Date: 06-07-2022

pgp