CHEJERLA MUNICHANDRAIAH Vs. SHAIK NOORJAHAN

JUDGEMENT

(1.) THIS appeal is directed against order dated 6. 11. 2000 in O. P. No. 649 of 1996 on the file of Motor Accidents claims Tribunal-cum-II Additional District judge, Nellore (for short, 'the tribunal'), wherein the claim of the appellant was allowed in part awarding compensation of rs. 25,000/- under 'no fault liability' with interest at 12% per annum from the date of filing of the petition.

(2.) THE appellant herein filed the claim application before the Tribunal seeking compesation of Rs. 1,00,000/- for the injury sustained by him in a motor vehicle accident that occurred on 7. 1. 1995. According to him, on that day, he boarded the lorry bearing No. AP-26-T-5338 along with his sewing machine at Kavarpet to go to sullurpet and on account of rash and negligent driving of the lorry by its driver, the vehicle overturned resulting in multiple injuries including a crush injury on the left hand of the claimant and that his left thumb was amputated and thereby he became permanently disabled. It is farther pleaded that on account of the permanent disability, he lost his earning capacity as tailor.

(3.) THE first respondent-owner of the lorry remained ex parte.