APSRTC Vs. SHAIK YOUSUF PASHA

JUDGEMENT

(1.) Heard both the Counsel.

(2.) Aggrieved by the order and decree dated 29.3.2001 passed by the Court of the Chairman Motor Accidents Claims Tribunal (III Additional District Judge), Warangal in M.V.O.P.No.888 of 1999 the Andhra Pradesh State Road Transport 'Corporation (for short 'the Corporation') filed the present appeal.

(3.) The case of the claimant is that he was working as Ghumastha (clerk) and eaming an amount of Rs.1,500/- per month. On 18.1.1998 while he was going on scooter bearing No.ATS 7656 from Hanamakonda to Warangal, bus of the Corporation bearing No.AP 9Z 8724 came in the opposite direction and hit the scooter and as a result he received grievous injuries to the head and fracture of his left leg and immediately he was shifted to M.G.M. Hospital, Warangal for treatment and that he was treated at M.G.M. Hospital, Warangal and also at private hospitals and he spent an amount of Rs.45,000/- towards medicines and extra nourishment and that he became permanently disabled and that he was bed ridden for 12 months and lost his job due to the accident. Therefore he filed claim petition claiming an amount of Rs.2,00,000/-.