YERRAKULA SUJATHA Vs. SHAIK MAHABOOB JANI

JUDGEMENT

(1.) THE injured girl aged hardly three years represented by father preferred the claim against the owner, insurer of the tipper bearing No. AP73577 in the claim preferred under Section 140, 163 -A, 166 of the Motor Vehicle Act, 1988 (for short, 'the Act'), vide M.V.O.P. No. 1095 of 2001 on the file of the learned Chairman of the Motor Accidents Claims Tribunal -cum -District Judge, Guntur (for short, Tribunal') for Rs. 6,00,000/ - awarded Rs. 2,30,000/ - with interest at 7% p.a. and aggrieved by the same preferred the appeal with the contentions in the grounds of appeal that the quantum of compensation awarded by the tribunal is utterly low, that the tribunal went wrong in not taking consideration of the multiplier method for the amputation of the left leg of the child for the lifelong suffering with disability effected marriage prospects, future prospects and education and requires artificial limb and its replacement. Hence, to award compensation as claimed before the tribunal. Learned counsel for the appellant reiterated the same in the course of hearing.

(2.) WHEREAS , it is the contention of the learned counsel for the 2nd respondent -insurer (for 1st respondent -owner remained ex parte before the tribunal) that the compensation itself is excessive but for this Court while sitting in appeal there is nothing to interfere. Hence, to dismiss the appeal.

(3.) PERUSED the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.