ANDE LALITHA RANI Vs. PERUMAPALI JAYADASU

JUDGEMENT

(1.) The injured/claimant in M.V.O.P.No.576 of 2004 on the file of Chairman, Motor Accident Claims Tribunal-cum-VI Additional District and Sessions Judge (Fast Track Court), Narsapur filed the present appeal aggrieved by the order and decree dtd. 31/05/2006, in so far as it is adverse to the appellant/claimant.

(2.) Heard Mr.T.V.Jaggi Reddy, learned counsel representing the appellant and Mr.U.Ramanjaneyulu, learned counsel representing the 3 rd respondent-Insurance Company.

(3.) The appellant/claimant, who is a house wife filed M.V.O.P.No.576 of 2004 seeking compensation of Rs.3,00,000.00 for the injuries sustained by her in a motor accident that occurred on 23/1/2004. In the O.P it was averred that when the appellant/claimant was proceeding on foot and reached near the vicinity of Annapurna Theatre Canteen, Palakol, the driver of a lorry bearing No. AP 31 B 2748 came with high speed in a rash and negligent manner and dashed the appellant from behind. As a result of the same, the appellant sustained fracture to her both legs and multiple injuries all over the body. The appellant was shifted to hospital at Bheemavaram, where she was treated as in-patient for three months and undergone two major surgeries for both legs, steel rods were inserted in the left leg, skin grafting was also done to the injuries and as a result of the said accident, the appellant suffered permanent disability.