UNITED INDIA INSURANCE CO LTD Vs. MADAVARAPU ANIL

JUDGEMENT

(1.) This appeal is directed against the order, dated 1.9.2008, in OP No. 115 of 2005 on the file of the learned Chairman, Motor Accident Claims Tribunal-cum-II Additional District, Nalgonda, wherein the said claim application filed by the respondents herein under Section 166 of the Motor Vehicles Act, 1988, was allowed in part awarding compensation of Rs. 1,42,000/-with interest @ 7.5% p.a. from the date of the petition. Heard both sides. Perused the record.

(2.) 1st respondent herein filed the claim application, seeking compensation of Rs. 3,00,000/- for the injuries sustained by him in a motor vehicle accident. According to the claimant, he purchased electric motors at Hyderabad and loaded them in a DCM van bearing No. AP-11-T-1642 to go to Suryapet and at the outskirts of Inamguda Village, on account of the rash and negligent driving of the van by its driver, the vehicle dashed against the lorry resulting in multiple injuries to the claimant, including fracture of both legs and that he underwent treatment in Yashoda Hospital, Hyderabad as inpatient.

(3.) The owner and insurer of the vehicle filed counters opposing the claim and denying their liability to pay (he compensation.