GUNNAM VEN KAMMA Vs. M SUBBA RAO

JUDGEMENT

(1.) This appeal is filed by the claimant against the award dated 3-9-2001 passed in O.P. No. 293 of 1998 by the Motor Accidents Claims Tribunal-cum-I Addil. District Judge, Guntur. Claimant-appellant herein filed OF No. 293 of 1998 under Section 163-A of the Motor Vehicles Act claiming compensation of Rs.1,50,000/- for the injuries sustained by her in motor accident that occurred on 2-3-1998.

(2.) The brief facts of the case as borne out from the record, are thus: On 2-3-1998 when the claimant along with her husband was proceeding towards Nurajupalem village to catch fish and when they reached Kotha Nadipalem rice mill, a lorry bearing registration No. ABC 9234 coming from Repalle side with high speed dashed against the claimant as a result of which she received multiple injuries to her right leg and was shifted to Government General Hospital, Guntur, and her right leg below the knee was amputated. It was further stated that as on the date of the accident, the claimant was aged 25 years and was earning Rs. 1,500/- per month as a cooli. That on account of the accident she was put to mental agony and pain she was permanently disabled and could not attend to her normal duties. Thus, sought for a compensation of Rs.1,50,000/-.

(3.) The claim of the claimant was opposed by the 2nd respondent-insurance company by filing written statement disputing the date, nature of the accident, age, income and avocation of the claimant.