K KUMAR Vs. S ABDULLA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimant in M.V.O.P.No.44 of 2000 on the file of the Chairman, Motor Accident Claims Tribunal-cum-III Additional District Judge, Kurnool. He filed the O.P. claiming compensation of Rs.8,00,000/- on account of disability suffered by him due to an accident occurred with a tractor and trailer on 16.10.1999. The Tribunal awarded Rs.2,51,000/- towards compensation under various heads.

(2.) Being aggrieved by the order of the Tribunal dated 15.02.2002, the claimant preferred the present Civil Miscellaneous Appeal contending that the compensation awarded by the Tribunal is on lower side.

(3.) On 16.10.1999 the claimant along with another person was proceeding with a cycle from Dhone to his village. In the opposite direction, one tractor along with trailer came and dashed against the cycle, as a result of which, they sustained injuries. The Tribunal held that the accident occurred due to the rash and negligent driving of the driver of the tractor and trailer. The owner of the vehicle and the insurance company were jointly and severally made liable to pay the compensation.