SHAIKH MAHEBOOB Vs. M A KHADEER

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 24.04.2013 passed by the Prl. Senior Civil Judge & MACT, Gulbarga in MVC No.297/2009.

(2.) Though the matter was listed for orders, with the consent of counsel for the parties, heard on merits and taken up for final disposal.

(3.) The petitioner filed claim petition under Section 166 of the MV Act claiming compensation of Rs.60,95,000/- for the injuries sustained in the motor vehicle accident. It is the case of petitioner that on 23.08.2008 at about 12.00 noon when himself along with his son Shaikh Maqdum and his driver were proceeding in Indica Car bearing No.MH-04/AS/6571 towards Humnabad after completing personal work at Hyderabad. When they were near I.B.P. Petrol bunk on NH-9 within the limits of Patancheru P.S. Rudram village, at that time the driver of the lorry bearing No.AP-13/W-6901 drove the same from opposite direction, came in a wrong side in a rash and negligent manner with high speed and dashed against the Indica car, due to which the petitioner sustained multiple injuries. Immediately, he was shifted to Government Hospital, Sangareddy, thereafter to Gandhi Hospital, Hyderabad and on the same day he was shifted to Mahaveer Hospital, Hyderabad wherein he took treatment as inpatient from 24.08.2008 to 11.09.2008. He has incurred huge amount towards medical expenses. Therefore, he filed claim petition before the Tribunal claiming compensation.