AHMED KHAN Vs. AHMED KHAN AND ANOTHER

JUDGEMENT

(1.) This appeal is arising out of the decree and judgment, dated 28.09.2004 passed in O.P.No.957 of 1999 by the Chairman, Motor Accident Claims Tribunal-cum-I Additional District Judge, Nizamabad (for short 'the Tribunal').

(2.) The appellant is the injured-claimant, who had filed a petition under Section 166(1)(a) of Motor Vehicles Act, claiming compensation of Rs. 2,00,000/- on account of the injuries sustained and disability suffered by him in a motor vehicle accident.

(3.) The brief facts of the case are that on 01.07.1999 while the petitioner was travelling in a lorry bearing No.AAT/5481, as a cleaner, from Hyderabad towards Nizamabad and when the lorry reached near Gannaram Village, the driver of the lorry drove the lorry in a rash and negligent manner at high speed and dashed against another lorry bearing No.AP 21 U 6069 which was coming in opposite direction. The petitioner sustained injuries in the said accident, which resulted in fracture to his right leg, thigh, commuted fracture of right patella, injuries on forehead and other parts of the body. He was shifted to Government Hospital, Nizamabad and from then he had taken treatment from private doctors. The police registered a case in crime No.77 of 1999. The petitioner is unable to attend his work and walk due to the permanent disability suffered by him because of the fractures received in the accident. Therefore, the petitioner has filed the petition and demanded a claim of Rs. 2,00,000/- for the injuries sustained by him in the accident against respondent No.1-owner and respondent No.2-insurer of the lorry.