CHALAPAKA SURESH Vs. B. SANKARA RAO

JUDGEMENT

(1.) The present appeal is preferred by the injured claimant, aggrieved by the order and decree dtd. 23/12/2005 passed by the Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Srikakulam (for short "the Claims Tribunal) in O.P.No.136 of 2000 wherein an amount of Rs.1,99,000.00 was awarded as against the total claim of Rs.3,00,000.00.

(2.) Heard Mr. Aravala Rama Rao, learned counsel for the appellant/claimant, and Smt. Medida Manimma, learned counsel for the 3rd respondent-Insurance Company.

(3.) The appellant/claimant filed the above mentioned original petition stating inter alia that on 21/3/1999 he boarded a bus bearing registration No.AP 35T 4077 to go to Visakhapatnam and on the way when the bus reached Budumuru junction, the driver of the said bus dashed against a lorry, as a result of which, the claimant sustained grievous and multiple injuries. He underwent treatment in Gayatri Nursing Home and despite the same, his right hand was amputated below the shoulder in view of the crush injuries sustained by him. He claimed an amount of Rs.3,00,000.00 towards compensation against the respondents including the 3rd respondent-Insurance Company. In support of his case, the claimant examined P.Ws.1 to 3 and got marked Exs.A.1 to 9 and Ex.X.1.