NETINTI RAMU Vs. M.RADHA KRISHNA

JUDGEMENT

(1.) [i] The claimant in M.V.O.P.No.562 of 2010 on the file of the Motor Accident Claims Tribunal-cum- I Additional District Judge, Srikakulam [for short "MACT"], filed the present appeal, dissatisfied by the award and decree dtd. 18/10/2016, where under a compensation of Rs.6,36,500.00 was awarded to him as against a claim made for Rs.10,00,000.00 for the injuries sustained by him in a motor vehicle accident that occurred on 15/11/2009.

(2.) For the sake of convenience, parties will be herein after referred to as the claimant and the respondents, with reference to their status before the learned MACT.

(3.) [i] Claimant is the driver of the offending vehicle. While he was working under 1st respondent and proceeding from Amadalavalasa to Batteru village in discharging his duties as the driver of the Zeep, due to narrow road and loose soil, the Zeep turned turtle, with the result, the petitioner/claimant sustained multiple fractures on upper and lower limbs. He was shifted to Government Hospital, Srikakulam from there to King George Hospital [KGH], Visakhapatnam. He was treated as in-patient in Neuro surgery ward from 16/11/2009 to 26/11/2009. Even after discharge, treatment was continued for both upper and lower limbs, urinary functioning and he was unable to attend normal duties. Claiming that he has spent amounts towards medical bills and attendant charges etc. and that a case in Cr.No.255 of 2009 is registered and charge sheet also laid for the offences under Sec. 279 IPC, the claim was made.