Y. SUBRAMANYAM Vs. VALORU RAVI KUMAR

JUDGEMENT

(1.) In this appeal, the petitioner apart from seeking enhancement has also questioned the liability fastened against the owner to pay the compensation.

(2.) For the sake of convenience, the rank of the parties shall be referred to as per their status before the Tribunal.

(3.) Brief facts of the case are, the petitioner was a Sales Executive at Tirumala Milk Products Private Ltd. Goods Van bearing Registration No.AP-02-TA-1880, belonging to the 1st respondent was hired by the employer of the petitioner for transportation of milk. On 24/4/2011 at about 5.15 a.m., while he was traveling in the said milk van along with driver and cleaner on Uravakonda - Ananthapur main road, the vehicle was hit against the roadside Neem tree, due to which, he has suffered injuries leading to amputation of his right leg below knee. After taking treatment at Government Hospital, Anantapur, Londa Vishwa Kiran Reddy Hospital, Mandanapalli under hospitalisation for 24 days, he has approached the Tribunal for grant of compensation of Rs.10,00,000.00.