V. NAGA RAJU Vs. YESUMUDI RAMANA RAO

JUDGEMENT

(1.) Aggrieved by the orders dated 30.03.2002 passed in O.P. No.41 of 1999 by the Motor Accidents Claims Tribunal (I Addl. District Judge) at Nalgonda, the claimant filed the present appeal seeking enhancement of compensation.

(2.) The parties, hereinafter, will be referred to as they are arrayed before the Tribunal for the sake of convenience.

(3.) The brief facts of the case are as follows. On 16.10.1998 the claimant was driving the lorry bearing No.AP-20T-4389 and was proceeding from Cherlapally to Coimbattore. At about 10.30 PM when the said lorry reached the cross road of Cherlapally, another lorry bearing No.AP-7T-5697 being driven by its driver in a rash and negligent manner at high speed dashed against the lorry of the claimant. As a result of which, the claimant sustained serious injuries and fractures. He was shifted to Osmania General Hospital, Hyderabad. The police registered a case against the driver of the lorry AP-7T-5697. The claimant contending that he became permanently disabled, lost his future earnings and unable to do any work and that he spent huge amount for medical expenses, claimed total compensation of Rs.3,00,000/- under various heads.