A. NARSIMHA REDDY Vs. MIDDE CHINNA NIRANJAN

JUDGEMENT

(1.) AGGRIEVED by the award dated 12.12.2008 in O.P. No. 2601 of 2006 passed by Motor Accidents Claims Tribunal -cum -III Additional Chief Judge, City Civil Court, Hyderabad (for short the tribunal), the first respondent/owner of the tractor filed the instant MACMA.

(2.) A . On factual side, on 01.05.2006 when the claimant and some others who were the labourers under first respondent/owner while travelling in a tractor -cum -trailer bearing No. AP 2H 0827 and AP 22H 1148 to bring grass for the cattle from Ghantraopally to Peddakothapally, on the way the driver drove the vehicle in a rash and negligent manner and thereby the claimant fell down from the tractor and the tractor ran over him causing injuries to his head and other parts of the body. Impugning liability on the driver, the claimant filed OP No. 2601 of 2006 against respondents 1 and 2, who are the owner and insurer of the crime vehicle and claimed Rs. 4 lakhs as compensation under different heads.

(3.) HEARD arguments of Sri A. Vishnu Vardhana Reddy, learned counsel for appellant/owner and Sri P. Suresh Kumar, learned counsel for R1/claimant and Sri K. Kishore Kumar Reddy, learned counsel for R2/Insurance Company.