TADISETTY SATYAM Vs. PENTA HARI MURALI

JUDGEMENT

(1.) This civil miscellaneous appeal is preferred against the Order dated 4.8.2000 in O.P. No.530 of 1998 rendered by the Motor Accidents Claims Tribunal-cum-Additional District Judge, Vizainagaram, awarding Rs.11,500/- with proportionate costs and interest to the appellant towards compensation.

(2.) The brief facts are as follows:

(3.) The first respondent is the driver-cum-owner of the scooter bearing No.AP 31D 9106. The second respondent is the insurer. On 6.11.1996, at about 9.00 a.m., the first respondent drove his scooter in a rash and negligent manner, on main road, Gajapathinagaram, and dashed against the appellant, who was on extreme left side of the road, resulting which, the appellant sustained fracture to his left hand and injuries all over his body. Immediately, he was shifted to Gajapathinagaram Government Hospital, for treatment. At the time of the accident, the appellant was aged about 63 years and earning Rs.100/- per day by selling chocolates and biscuits. Hence, the appellant filed O.P. No.530 of 1998 claiming Rs.80,000/- towards compensation, for the injuries sustained by him.