CHINTALA KRISHNA MURTY Vs. K SURYA PRAKAS RAO

JUDGEMENT

(1.) Respondent No. 1 in M.A.C.M.A.No. 4250 of 2008 filed an independent appeal being M.A.C.M.A.No. 1492 of 2006. He died on 15.07.2011. His legal representatives are brought on record in M.A.C.M.A.No. 1492 of 2006. A memo is filed on behalf of the legal representatives to bring them on record in M.A.C.M.A.No. 4250 of. 2008 also. The request is acceded to and the Registry shall reflect the legal representatives of the sole appellant in M.A.C.M.A.No. 4250 of 2008 also for respondent No. 1. Both the appeals are directed against the order, dated 26.04.2006, passed by the Motor Accident Claims Tribunal-cum-X Additional Chief Judge (Fast Track Court), City Civil Court, Hyderabad (for short 'the Tribunal') in O.P.No. 1453 of 2003.

(2.) For the sake of convenience, the parties are referred to as arrayed in the O.P.

(3.) The claimant filed the O.P. under Section 163-A of the Motor Vehicles Act, 1988 (for short 'the Act') claiming a sum of Rs. 3,20,000/- as compensation. He pleaded that on 20.11.2003, at about 1.45 p.m., he was proceeding on a motorcycle bearing No. AP 09 AN 1009, along with his son-in-law as a pillion rider from Gowliguda Chaman to Narayanaguda and that when they reached Green Hotel, one scooterist came from by-lane in a rash and negligent manner and dashed against the vehicle from the backside. The claimant is said to have suffered bleeding and fracture injuries. He was said to have been treated initially in Sravan Hospital, M.J. Road, Hyderabad and thereafter, Chella Nursing Home, Ameerpet, Hyderabad. Twice the right knee is said to have been operated. He stated that he incurred huge expenditure for treatment and claimed the compensation.