KOTHAKONDA ODIAH Vs. ACHUTUNI BHUJANGA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Award dt.2-2-1993, passed by the Motor Accidents Claims Tribunal, Karimnagar, in O.P. No.376 of 1991.

(2.) The claimant is the appellant who sustained injuries and claims to have been disabled because of the injuries caused to him on account of rash and negligent driving of the Scooter by the respondentherein. A claim of Rs.80,000/ was laid, as against which the sum of Rs.7,500/- is awarded. Not satisfied with said quantum, this appeal is filed.

(3.) Appearing for the appellant Ms. N.R. Rao, the learned Counsel submits that the appellant is a 'Dhobi' (washerman) belongs to weaker section of the society and was eking-out his livelihood by washing clothes and mat he was getting a monthly income of Rs.1,500/- and on account of the injury sustained by him he became disabled, thus depriving him of continuing his avocation to earn for his livelihood.