UNITED INDIA INSURANCE CO LTD Vs. C RAMULU

JUDGEMENT

(1.) This appeal is filed by the United India Insurance Company Limited challenging the order dated 07.08.2001 passed by the Motor Accident Claims Tribunal-cum- District Judge, Adilabad in O.P.No.121 of 1999.

(2.) I have heard Sri T.Mahender Rao, learned counsel appearing for the appellant and Sri S.Surender Reddy, learned counsel appearing for the respondent No.1/claimant.

(3.) On 04.07.1998 at about 06.00 AM while the first respondent/petitioner was driving the lorry bearing No.AHK 9495 from Hyderabad to Siddipet, he lost control over the vehicle, as a result, the said vehicle turned turtle. The first respondent, who received fractures to both legs was shifted to Gandhi Hospital, Secunderabad, treated as inpatient there till 1707.1998 for a period of six months. On account of the injuries sustained by him, his urinary system was also affected and he sustained permanent disability due to the fractures received to his both legs. He filed a claim petition under Section 166 of the Motor Vehicles Act seeking compensation of Rs.1,50,000/- on account of the injuries sustained by him in the aforesaid motor vehicle accident.