VANAPALLI SRINIVASA RAO Vs. MARGAM SRINIVASA RAO

JUDGEMENT

(1.) Leave granted.

(2.) Assailing judgment dtd. 21/3/2024 passed by the High Court[High Court of Andhra Pradesh at Amravati] dismissing Motor Accident Civil Miscellaneous Appeal No. 807 of 2016 filed by the claimant, confirming order dtd. 24/8/2015 passed by the MACT[Chairman, Motor Accident Claims Tribunal-cum-IV Additional District Judge, East Godavari at Kakinada] in M.V.O.P. No. 558 of 2008 awarding a sum of Rs.6,64,065.29 as compensation for injuries sustained by him in a motor vehicle accident, the claimant is before us in this appeal seeking enhancement in compensation.

(3.) The brief facts in the case are that the claimant, aged 22 years at the time of the accident, on 7/3/2008, at 4.45 p.m. was working as a coolie at Reliance Pipeline site at T.Mamidada, Kajuluru Mandal. Respondent No.1, the driver of Tata Hitachi Hydraulic Excavator EX 200 LC while operating the said Excavator in a negligent manner failed to observe the coolies working beside and twisted the said Excavator towards the appellant, due to which, the rear side of Metallic part of the said Excavator hit the left leg of the appellant, due to which he suffered amputation of left leg above the knee which is opined by the doctor as 80% disability. The appellant approached MACT for compensation when it granted compensation under the following heads: <IMG>JUDGEMENT_120_LAWS(SC)11_2025_1.jpg</IMG>