ORIENTAL INSURANCE COMPANY LTD. Vs. TAPA PRASAD

JUDGEMENT

(1.) One Tapa Prasad [herein after referred to as 'the claimant'], met with an accident, on the intervening night of 24/25/6/2011 allegedly on account of rash and negligent driving of goods auto bearing No.AP 05 V 7035 [for short referred as 'the offending vehicle'] by its driver.

(2.) For the sake of convenience, parties will be hereinafter referred to as claimant and respondents, as and how they are arrayed before the leaned MACT.

(3.) [i] Wife of the claimant- one Tapa Prasad, contending that the said Tapa Prasad became unsound, filed the claim petition specifically pleading that the claimant was working in Kotak Mahindra Company as recovery agent and he was drawing a salary of Rs.15,000.00 per month. On 24/25/6/2011 at about 0.30 hours, when he was travelling on his Motor Cycle near Chandana Ramesh apartments at Dowlaiswaram road, Rajamundry, within the limits of Dowlaiswaram Police Station, the 1st respondent/driver of the offending vehicle, came in a rash and negligent manner and dashed the motor cycle, on which the claimant was travelling, from its behind causing the accident. Due to the said impact the claimant received the following injuries :-