B.PULLA REDDY Vs. C.L.SREE HARINATH

JUDGEMENT

(1.) [i] The claimant in O.P.No.339 of 2000 on the file of Court of the Motor Accident Claims Tribunal-cum- VI Additional District Judge (Fast Track Court), Ananthapur at Gooty [for short "MACT"], preferred the appeal in M.A.C.M.A.No.844 of 2006 and the 2nd respondent-Insurance Company in the said O.P., preferred the appeal in MACMA No.3018 of 2012.

(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] On the fateful day i.e., on 20/6/1999, the petitioner was travelling in Matador Van bearing No.AP 02 T 2325 [for short 'the offending vehicle'] from Hindupur to Anantapur, at about 7.30 p.m., while the offending vehicle was near Gollpalli in the process of overtaking R.T.C. bus, it dashed against the lorry bearing No.AP 10 T 9513 coming in opposite direction, with the result, accident has occurred. The petitioner sustained grievous injuries. Got admitted in Government Head Quarters Hospital, Anantapur, and was subsequently shifted to St.John's Hospital, Banglore and treated as in patient for a period of one month by spending huge amounts for medical and other incidental expenses. He has lost tooth and took treatment under the supervision of Dr.U.Prem Kumar Reddy, Dentist, Kurnool. Some others travelling in the offending vehicle died instantaneously, while some sustained injuries.