KUNDURU VENKAT REDDY Vs. KONDAPALLY UPENDER REDDY

JUDGEMENT

(1.) The appeal is directed against the award of the Motor Accidents Claims Tribunal-cum-Principal District Judge at Warangal (for short the Tribunal) made in M.V.O.P. No. 594 of 2000 dismissing the claim petition. Facts giving rise to institution of the claim are as under:

(2.) On 14.7.1999 at about 6.00 p.m. claimant while crossing the road at Regional Engineering College, Warangal, was hit by a Hero Honda motor cycle bearing registration No. AP 36 E 9389. Due to rash and negligent driving of the driver of the motor cycle, claimant was injured grievously and undergone treatment in local hospital. After being treated he was discharged on 30.7.1999. Claimant reported the incident to the police on 14.8.1999. Based on his complaint, police registered Crime No. 101 of 1999 and on charge sheet was filed by the police.

(3.) Alleging that no compensation was paid to him on account of the injuries caused to him due to rash and negligent driving of the driver of the motor cycle, the claimant instituted M.V.O.P. No. 594 of 2000 under Section 166 of the Motor Vehicles Act, 1988, (for short the Act, 1988) claiming compensation of RS. 2,00,000/-.