PONNURU ANJANEYULU Vs. S.DURGA RAO

JUDGEMENT

(1.) This appeal is preferred by the appellant/petitioner aggrieved by the Order and Decree dtd. 25/6/2007 passed in M.V.O.P.No.1020 of 2001 on the file of the Motor Vehicle Accidents Claims Tribunal-cum-V Additional District Judge, Vijayawada (for short "the Tribunal").

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) The brief facts of the case are that the petitioner was a resident of Bhavanipuram, Vijayawada and he used to run stone-crusher and lorry tipper at Mulapadu. On 9/2/2001 at about 11.30 p.m., while the petitioner was returning from Mangalagiri to Vijayawada on a motorcycle bearing No.AP 31 N 612 and when he reached Prakasam Barrage, an auto rickshaw bearing No.AP 16 X 4304 (hereinafter referred to as "the offending vehicle") being driven by its driver in a rash and negligent manner and without blowing the horn dashed the petitioner as a result, he fell down and sustained bleeding injuries on his head and multiple fractures on his right leg and other injuries all ovr the body. Immediately, the petitioner was shifted to Government General Hospital, Vijayawada by the auto driver.