K MAHENDER REDDY Vs. V SHIVAKUMAR

JUDGEMENT

(1.) The appellant is the claimant in O.P.No.271/1986 before the Motor Accidents Claims Tribunal, Rangareddy District. He made a claim under Section 110-A of the Motor Vehicles Act, 1939 to recover a compensation of Rs.30,000/- for having sustained injuries in a scooter accident which occurred on 25-5-1986 at about 2-30 p.m. when Respondent No.1 hit him with a Scooter belonging to Respondent No.2, insured with Respondent No.3. The Tribunal after inquiry held that the accident was due to the rash and negligent driving of the scooter by Respondent No.1 and awarded a compensation of Rs.4,000/-. Thus the aggrieved claimant has come up as appellant questioning the adequacy of the amount of compensation.

(2.) Smt. Padmalatha, learned Advocate for the appellant contended that inspite of the evidence, the Tribunal did not award just compensation and what is allowed is only a very meagre sum.

(3.) Except Ex.A1, out-patient ticket of Gandhi Hospital, and the testimony of the claimant regarding injuries suffered by him, medical treatment, disability, etc., no other evidence was produced. The following injuries were found on him as disclosed in Ex.A1 when he was examined in Gandhi Hospital after the accident: