YADLAPALLI SUBRAHMANYAM Vs. KANDRU ANANDA KUMAR

JUDGEMENT

(1.) The present Motor Accidents Civil Miscellaneous Appeal is preferred by the appellant herein against Order dtd. 21/4/2011 passed in M.V.O.P. No.525/2008 on the file of the Motor Accidents Claims Tribunal-cum-IX Additional District Judge (FTC), Machilipatnam, Krishna District.

(2.) Heard.

(3.) The appellant herein is examined as PW1 and not examined any other witnesses. As per the testimony of the appellant/claim petitioner herein he has sustained grievous injuries and multiple injuries all over the body. According to him, he took medical treatment in the Government Hospital at Machilipatnam as an inpatient. He further stated that he joined in Pinnamaneni Siddartha Hospital, Chinnaoutupalli for better treatment.