POTINA RAMU Vs. P SIVA PRASAD

JUDGEMENT

(1.) Heard the Counsel for the petitioner. There is no representation on behalf of the respondents.

(2.) Not being satisfied with the compensation awarded by the Motor Accidents Claims Tribunal, Vizianagaram in M.O.P.No.29/1999, the claimant preferred this appeal.

(3.) The brief facts of the case are that the claimant was aged 30 years and earning an amount of Rs.80/- per day by working as labourer for loading and unloading works. On 5-6-1998 the claimant attended to his duties on the lorry bearing NO.AP 31 V 658 and after unloading the stick at Visakhapatnam, was returning back to get another load from Nandigam and that when the lorry reached near Zoo Park, due to rash and negligent driving of the driver of the lorry, it hit a tractor stationed on the left side of the road and as a result, the claimant sustained fracture of both the bones of right arm, 6th rib and grievous injury on stomach and other injuries. Immediately, he was taken to the K.G. Hospital, for treatment. The doctors found fracture of both bones of right arm and on the 6th rib and grave injury to the stomach. The claimant underwent treatment in the hospital and later he took treatment in a private nursing home in Vizianagaram. After discharge, the doctor advised him further treatment and extra nourishment. Alleging that after the accident, the claimant was unable to work and earn anything, he filed claim petition claiming an amount of Rs.2,00,000/-.