P THIMMA REDDY Vs. SOHANLAL

JUDGEMENT

(1.) M.A.C.M.A.M.P. No. 4914 of 2012:

(2.) The claimant was proceeding on a motorcycle along with one K. Maheswara Reddy to Kurnool on 01-01-2000. At the outskirts of Kurnool, at about 3.30 a.m., the lorry owned by the 1st respondent bearing registration No. MP 14K 1218 hit the motorcycle from the opposite side. The claimant sustained injuries on his leg and hands. Considering that the accident was due to the rash and negligent driving of the lorry by the driver, the claimant sought compensation at Rs. 10,00,000/-.

(3.) It may be noticed that there is no cross appeal or cross objections. Thus, the insurer, who contested the case, does not dispute its liability nor does it question the quantum of compensation awarded. It is the claimant that filed the appeal questioning the quantum of compensation awarded. It therefore may be accepted that the accident was due to the rash and negligent driving of the driver of the offending lorry confining the controversy to the quantum of compensation only. The claimant, who examined himself as P.W. 1, deposed that he sustained fracture of the left leg, and left hand, that he was initially shifted to Gowri Gopal Hospital, Kurnool and that he was later shifted to Nizams Institute of Medical Sciences (NIMS), Hyderabad. He was said to be inpatient for about 24 days at NIMS. Unfortunately, he suffered amputation of the left leg up to thigh level. The claimant was a student of B.Com., at the time of the accident. He deposed that he was participating in sports and was also attending to agricultural work at his native place during vacations.