MULAKALA VENKATA RAMANA Vs. VALIGONDA RAMESH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under the Motor Vehicles Act, 1988 (for short the Act), arises out of award, dated 16th May, 2005, in M.V.O.P.NO.519 of 2002, on the file of the Chairman, Motor Accidents Claims Tribunal cum- VI Additional District and Sessions Court (Fast Track Court) Narsapur (for short the Tribunal).

(2.) The claimant in the OP is the appellant in this appeal. This appeal is filed by the appellant-claimant feeling dissatisfied by the quantum of compensation awarded to him for the injuries, he has suffered in the accident that has taken place on 27th September, 2001. On the said date, when the appellant was travelling in his coconut-laden lorry, bearing registration No.AEN 6489, a van, bearing registration No.AP 9V 5666, belonging to respondent No.1, driven by respondent No.2 and insured with respondent No.3, dashed against his lorry, resulting in serious injuries to him. The appellant was treated, initially in Vijayawada Government Hospital for a period of three months and, later in a private Nursing Home called Kay Vee Hospital, Eluru, wherein he was an inpatient for a much longer period. The appellant, therefore, filed the abovementioned OP for payment of compensation of Rs.2,00,000/- under various heads. The Tribunal awarded a total sum of Rs.56,000/- under different heads, which are as under:

(3.) At the hearing, Sri V.Kishore, learned Counsel for the appellant, submitted that the Tribunal has committed an error in not awarding proper compensation under two heads viz., reimbursement of medical expenses and loss of income towards permanent disability.