DUDDALA NAGESWARA RAO Vs. ARDALA SURYANARAYANA

JUDGEMENT

(1.) The injured claimant, aggrieved by the order dtd. 30/1/2006 passed by the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge (FTC), Guntur (for short 'the Claims Tribunal') in M.V.O.P.No.81 of 2004, filed the present appeal.

(2.) Heard Mr. A. Rajendra Babu, learned counsel for the appellant/claimant, and Mr. K. Rama Mohan Rao, learned counsel for the 2nd respondent-Insurance Company.

(3.) The appellant/claimant filed the above mentioned original petition claiming a compensation of Rs.1,50,000.00 for the injuries sustained by him in a road accident that occurred on 19/5/2003. In the original petition, it is averred that while the claimant and others were travelling in an auto-rickshaw bearing registration No.AP 16TT 0510 from Chiluvuru to Vijayawada, the driver of a tractor and trailer bearing registration Nos.AP 7K 8223 and AP 7K 8224 drove the same in a rash and negligent manner at a high speed and hit the auto-rickshaw from opposite direction near Kunchanapally cross road on N.H.5 Bypass Road, Tadepalli Mandal, Guntur District, as a result of the said accident, the claimant sustained severe injuries including compound and commuted fracture of both bones of right hand below the elbow and compound fracture of right hand above elbow and multiple injuries all over the body. The claimant, in support of his case, examined himself as P.W.1 and the Doctor, who treated him, as P.W.2 and also got marked Exs.A.1 to A.9 and Exs.X.1 to X.3.