NATIONAL INSURANCE COMPANY LIMITED Vs. ANNARADII AND ORS.

JUDGEMENT

(1.) THE second respondent in O.P. No. 110 of 2003 on the file of the Chairman, Motor Accidents Claims Tribunal -cum -Additional District Judge, Hindupur (for short 'the Tribunal')/National Insurance Company Limited, represented by its Divisional Manager, filed the present appeal aggrieved of the order dated 27.02.2006, whereby and whereunder a sum of Rs. 30,000/ - was granted as compensation for the injuries sustained by the petitioner fastening liability on respondent Nos. 2 and 3 jointly and severally with interest at the rate of 5% per annum while dismissing the petition against respondent No. 1 -Sri P. Rama Subba Reddy.

(2.) THE first respondent herein is the petitioner, while the respondent Nos. 2 and 3 and appellant herein, who are the owners and insurance company of the accident vehicle respectively, are the respondents in the Original Petition before the Tribunal.

(3.) THE facts, in brief, are that on 17.06.2002 at 5.30 A.M. while the petitioner was proceeding with two other ladies to attend calls of nature at Suguru Village side on Hindupur -Bangalore road, the driver of the tractor bearing registration No. ADA 4273 has driven it at high speed in rash and negligent manner and hit the petitioner from behind, due to which, she sustained fractures to her left hand and left thigh and other parts of her person. She was admitted in Government Hospital, Hindupur and she claims that she was treated as an inpatient for twenty (20) days and spent Rs. 50,000/ - towards medical expenses, and, therefore, sought to grant compensation of Rs. 60,000/ - having laid the claim under Sections 140 and 166 of the Motor Vehicles Act, 1988.