BANDARU AZAD CHANDRA SEKHAR Vs. K VENKATA RAMANA

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the order and decree passed by the Motor Vehicle Accidents Claims Tribunal, Guntur in M.V. O.P. No.35 of 1996, dated 22-11-1999.

(2.) This is yet another case to demonstrate how the members of the legal fraternity and the judicial officers are dealing with motor vehicle accidents claims. There is neither seriousness on the part of the advocates to put forth the case of their clients in the manner required nor the judicial officers are having any urge to do justice to a suffering victim by giving just and reasonable compensation for the injuries sustained by him.

(3.) In this case at the time of the accident the victim was aged about 10 years. He suffered not only a fracture to the bone on the left leg ankle, but the entire muscle was also peeled into pieces. In the result the boy has to undergo trauma in the prolonged treatment both at a hospital in Vijayawada and in NIMS at Hyderabad apart from the money spent by the father of the victim-child for giving treatment to his son.