NATIONAL INSURANCE COMPANY LIMITED Vs. CHINTA VENKATESWARA RAO

JUDGEMENT

(1.) The Insurance company is the Appellant in this appeal filed against the Award of the Chairman, Motor Accidents Claims Tribunal-cum-the Family Court-cum-IV Additional District Judge, Vizayawada, ( for short " the Tribunal") dt. 10.09.2007 in MVOP No.272 of 2005.

(2.) On 13.11.2001, lorry bearing No. AP 16 T 1008, in which the claimant was travelling turned turtle near Sobhanapuram Village, Krishna District, due to the rash and negligent driving of the lorry by the driver of the vehicle.

(3.) On account of the said accident, the claimant is said to have been admitted in Nagarjuna Hospital and took treatment for about 10 days and had to undergo two surgical operations on account of fracture injuries, which resulted in partial permanent disability of 35%. The claimant, on the basis of the said allegations, claimed Rs.2,30,000/- for the injuries sustained by him in the vehicle accident.