HARIJAN SAVARAMMA Vs. MA NAYEEM

JUDGEMENT

(1.) The award of the Motor Accident Claims Tribunal, Ranga Reddy District in O.P.No.276/83 dated 4-7-1987 is in challenge wherein Rs.500/- has been awarded by way of compensation for the three simple injuries sustained by the appellant/claimant due to the motor vehicle accident that occurred on 3-6-1983 at about 4-30 p.m. near Kodanpalli due to the rash and negligent driving of the lorry by the 1st Respondent. The lorry belongs to the 2nd Respondent and insured with the 3rd Respondent. The Tribunal has found that the accident was due to the rash and negligent driving of the vehicle by the 1st Respondent. Putting the fixed liability on the 2nd Respondent and the liability due to indemnity on the part of the 3rd Respondent, the award was passed.

(2.) Mr. Raja Sripathi Rao, the learned Counsel for the appellant has contended that in view of the testimony of the claimant herself about her inability to work for atleast six months having due regard to the certain injuries could not have been actually noticed by the Doctor and even from the evidence on record, the Tribunal was wrong in awarding such a small amount of Rs.500/- by way of compensation. It is his contention that even when a person suffers minor injuries or simple injuries, the after effects of the accident like shock, pain and loss of amenities of life in addition to loss of income cannot be ignored.

(3.) The injuries suffered by the claimant are noted in Para 7 of the Judgment with the evidence of the Doctor as follows: