RELIANCE GENERAL INSURANCE CO LTD Vs. MOHD SALEEM

JUDGEMENT

(1.) This appeal is filed by the appellant-Reliance General Insurance Company Limited against the order dated 2.12.2008 passed in OP No. 1173 of 2007 by the Motor Accident Claims Tribunal-cum-XVI Additional Chief Judge-cum-II Additional Metropolitan Sessions Judge, Hyderabad. I have heard the learned Counsel appearing for the appellant-Insurance Company and the learned Counsel appearing for the respondent/claimant.

(2.) Mr. Mohd. Saleem, the claimant filed a claim case under Section 166 of the Motor Vehicles Act seeking compensation of Rs. 3 lakhs on account of the injuries sustained by him in a motor accident occurred on 23.11.2006 at about 11.30 p.m., on the outskirts of Pulluru Village within the territorial jurisdiction of Police Station, Manopad, Mahboobnagar District.

(3.) The claimant's version before the Tribunal is that he was proceeding on the Eicher Van bearing No. AP-28-X-2517, the offending vehicle as owner of the goods from Hyderabad to Kurnool, when the vehicle reached outskirts of Pulluru Village, it met with an accident as the driver of the said vehicle drove it in a rash and negligent manner and dashed the stationed tractor-trailor, he received grievous injuries, he was shifted to Government Hospital, Kurnool and from there to Area Hospital, Golconda. Stating that he sustained permanent disability, he sought compensation of Rs. 3 lakhs against which the leaned Tribunal awarded compensation of Rs. 1,44,200/- with interest @ 7.5% per annum from the date of petition till the date of realization.