JAYA VENKATA REDDY Vs. Y.B.SREEDHAR REDDY

JUDGEMENT

(1.) The appellant/petitioner filed this appeal against the Judgment dtd. 7/9/2006 passed by the Chairman, Motor Vehicle Accidents Claims Tribunal - cum - IV Additional District Judge, Kurnool, (hereinafter referred to as "the Tribunal") in M.V.O.P.No.766 of 2004, awarding compensation of Rs.1,64,000.00 to the petitioner as against the claim of Rs.4,00,000.00.

(2.) For convenience and to avoid confusion, the parties hereinafter will be referred to as they are arrayed before the Tribunal.

(3.) The petitioner's case is that on 19/8/2004 at about 01.30 p.m., the petitioner and his friend parked the motorcycle bearing No. AP 21J 5017 to attend nature calls. At that time, an Ambassador Car bearing No. AP-11-W-2875, which was coming in opposite direction and being driven by its driver rashly and negligently without blowing horn by violating the traffic rules, came to the extreme right side of the road and dashed the petitioner. As a result, the petitioner fell and sustained fractures and multiple injuries all over his body. He was shifted to the Government Hospital, Kurnool, for treatment, and he was inpatient from 27/10/2004 to 7/11/2004. The matter was reported to Kodumur Police, and the same was registered as a case in Crime No.79 of 2004 under Sec. 337 of I.P.C. against the driver of the car bearing No. AP 11W 2875. Therefore, both the respondents are jointly and severally liable to compensate the petitioner.