ORIENTAL INSURANCE CO. LTD Vs. KATUKURI ASHOK KUMAR

JUDGEMENT

(1.) This Appeal was filed by the Appellant-The Oriental Insurance Company Limited under Sec. 173 of the Motor Vehicles Act, 1988, challenging the decree and award, dtd. 1/4/2018 passed by the Motor Accidents Claims Tribunal- cum-XVI Additional District Judge, Nandigama, Krishna District in M.O.V.O.P.No.67 of 2014.

(2.) The parties hereinafter will be referred to as arrayed before the Tribunal for the sake of convenience in the Appeal.

(3.) The facts, in nutshell, giving rise to this appeal are that the petitioner is resident of Pokkunuru Village, Chandarlapadu Mandal, Krishna District and he has been doing coolie works and earning an amount of Rs.8,000.00 per month. On 8/7/2010 at about 23-00 hours, the 1st responding being the driver of Lorry bearing No.A.P.04 U 3702, drove the lorry in a rash and negligent manner while proceeding towards Hyderabad, dashed against the Lorry bearing No.A.P.16 TY 2915 from behind, wherein the petitioner and others travelling, resulting which the petitioner sustained injuries. The petitioner was taken to Area Hospital, Nandigama. Dr. P. Vasu Babu treated the petitioner and the petitioner incurred an amount of Rs.20,000.00 for medical expenses. The doctors advised the petitioner to take bed rest for minimum three months. The hospital authorities issued wound certificate and opined that the injuries sustained by the petitioner are grievous in nature.