KALLETLA NARSIMHA Vs. K. RAJA REDDY AND ANOTHER

JUDGEMENT

(1.) This appeal is preferred by the claimant in O.P.No. 1265 of 2002 being aggrieved by the award dated 10.08.2005 passed in O.P. Nos. 1265 and 1423 of 2002 through common order by the Motor Accidents Claims Tribunal-cum-IV Additional District Judge (Fast Track Court), Nalgonda, whereby and where under the Tribunal awarded compensation of 63,000.00 out of the total claim of2,50,000.00.

(2.) Since the quantum is in question, there is no need to refer to other aspects.

(3.) The claimant is the injured. On 04-09-2002 at about 9 pm when he was travelling from Mall to Chandur Village on Hero Honda Motor cycle bearing No.AP 24 J 343 along the extreme left side of the road, when he reached the outskirts of Yeragundlapally Village of Marriguda Mandal, the Motor Cycle bearing No.AP 11D 3474 came from opposite direction. It is alleged that the rider of said motor cycle had driven the same in a rash and negligent manner at high speed came in wrong side and dashed to the motor cycle of the claimant. As a result of which, the claimant sustained injuries and the motor cycle was damaged. According to injured, who is examined as Pw. 1, he sustained the following injuries:-