GOPIREDDU MOHAN REDDY Vs. B.V.MOHAN REDDY

JUDGEMENT

(1.) This appeal has been preferred by the appellant/claimant against the judgment and award passed by the Motor Accidents Claims Tribunal-cum-III Additional District Judge (FTC), Kadapa (for short "the Tribunal"), dtd. 23/12/2005 in M.V.O.P.No.487 of 2003 by which the Tribunal has awarded compensation of Rs.55,000.00 with interest @ 7.5% per annum from the date of the petition till realization against the 1st and 2nd respondents.

(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/injured filed a claim petition before the Tribunal seeking compensation of Rs.1,50,000.00 under the Motor Vehicles Act, 1988 for the injuries sustained by him in a road accident with the averments that he was the resident of Kondapeta of Chennur Mandal, that he was aged about 35 years, that he was doing finance business and was earning Rs.5,000.00 per month. On 23/7/2002, when the petitioner was going towards Chagalamarri Village on a Suzuki motorcycle and reached near Chinthakunta tank, at about 8.30 a.m., a private bus bearing No.AP 04-T-6698 driven by its driver came in an opposite direction, without blowing horn and dashed against the motorcycle of the petitioner, as a result, he fell down and sustained fractures and other injuries all over the body. Immediately he was shifted to the Government Hospital, Proddatur for treatment and after discharge, he took treatment in a private hospital and also at bone setting centre at Puttur.