KATAM THIMMAIAH Vs. A.AMAR BABU

JUDGEMENT

(1.) ON 23.08.1989, the appellant was traveling in a DCM van bearing No.AHJ 5933 owned by the 1st respondent and insured with the 2nd respondent, together with some goods, for Vijayawada. When the vehicle reached Narketpally, it dashed against a stationary vehicle, resulting in injuries to the appellant and other inmates in the vehicle.

(2.) THE appellant filed O.P.No.11 of 1990 before the Motor Accident Claims Tribunal - cum -Additional District Court, Nalgonda (for short 'the Tribunal'), claiming a sum of Rs.1,20,000/ - as compensation. It is pleaded that on account of the accident, his right leg was amputated and he became permanently disabled. He has also furnished the particulars of the treatment undergone by him, and according to him, the income that was derived from his business was in the range of Rs.2,000/ - to Rs.3,000/ - per month.

(3.) THE O.P. was, initially, filed claiming a sum of Rs.1,20,000/ - as compensation. However, recently, the appellant got amended the O.P., claiming compensation of Rs.5,00,000/ -.