GOLLA SHIVANNA Vs. G RAMANJINEYULU

JUDGEMENT

(1.) The claimants and the insurer being aggrieved by the common judgment and award dated 19.1.2011, passed in MVC Nos.678/2009, 679/2009 and 680/2009, by MACT-III, Ballari, have filed these appeals.

(2.) It is the case of the claimants before the tribunal that, the 1st respondent was the driver of auto bearing No.AP-02/X-1228, the 2nd respondent is the owner and 3rd respondent is the insurer of the vehicle. It is stated that all the claimants were travelling in the said auto on 9.8.2008 from Kothigudda in Rayadurga towards Devi Reddy Palli and the driver drove the said vehicle in a high speed and in a rash and negligent manner and lost control over the vehicle, as a result the said auto turtle and met with an accident near RDT office near Udegolam village. The claimants sustained grievous injuries. Immediately they were shifted to Community Health Centre, Rayadurga and later on they were shifted to VIMS Hospital, Ballari, for treatment.

(3.) The claimant in MVC No.678/2009 has further stated that he was shifted to Sanjeevini Hospital, Ballari, for higher and follow up treatment and took treatment for more than one month, a major operation was conducted and his left leg was amputed up to knee level. Even now he is under medical care. The opinion of the doctor is that he has to suffer pain and agony and permanent disablement throughout his life.