DOBELLA LAXMI NARAYANA Vs. S RAVI KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order passed by the Motor Vehicle Accidents Claims Tribunal, Khammam in O.P.No.303/89 Dt 21-6-1991, The appellant herein is the owner of the vehicle in question involved in the accident.

(2.) The claimant in O.P.No. 303/89, first respondent herein, was proceeding on 9-1-1989 around 10.00 AM on his motor cycle on Wyra-Madhira Road. When he covered a distance of 9 Kms. from Wyra and reached Rebbavaram bus stage, the first respondent -appellant herein , came driving the tractor in high speed in the opposite direction and dashed against him, due to which, the claimant sustained injuries. He was immediately taken to a Private nursing home and was later shifted to Government Head Quarters Hospital, Khammam as it was a Medico-legal case. The Caimant was treated for a period of one month as an inpatient in the Government Headquarters Hospital, Khammam He sustained fractures to the left thigh and pelvic bone, besides several other injuries.

(3.) The claimant claimed a compensation of Rs.90,000/- from the appellant and second respondent herein, under various heads.