AKOTI KRISHNA Vs. KOLA CHINNA RAO

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the order dated 27-3-2001 passed in MVOP No.414 of 1999 by the Chairman, Motor Accident Claims Tribunal-cum-Additional District Judge, Vizianagaram.

(2.) The appellant is the claimant in MVOP No.414 of 1999 filed under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') claiming compensation of Rs. 1,20,000/- on account of the injuries sustained by him in the motor accident took place on 14-12-1998 involving APSRTC Bus No.AP 10 Z 1057 driven by the first respondent. It is the case of the claimant that while he was going from his house to Bondapalli Bus Stop on the left side of the road and when he reached the Bus Stop, the aforesaid bus corning from Parvathipuram side in a rash and negligent manner with high speed and without even blowing any horn or following traffic rules dashed against him, as a result of which, he sustained injuries all over the body.

(3.) The claimant himself filed the claim petition though it has been stated he sustained injuries on the left side of the frontal bone, a sutured wound below the left eye, injury below the left knee and laceration wound below the right knee and other injuries all over the body.