NEW INDIA ASSURANCE COMPANY LIMITED Vs. D SATYANARAYANA

JUDGEMENT

(1.) The New India Assurance Company Limited, represented by its Branch Manager, Khammam, the insurer of the lorry bearing No. ATK 9543 has preferred these two appeals under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') against the common judgment dt.28-3-1990 in OP. Nos.456/88 and 637/88 on the file of the Motor Accidents Claims Tribunal (District Judge), Khammam, directing it to pay the claimant in OP. No.456/88 a sum of Rs.1,40,000/- and the claimants in OP.No.637/88 a sum of Rs.3,28,500/-.

(2.) The petitioner, namely, Dorredla Satyanarayana in O.P.No.456/88 is the driver of the insured vehicle. The petitioners in OP.No.637/88 are the widow, minor children, brothers, sister and father of Ponnapolu Venkateswara Rao, the owner of the insured lorry. The accident occurred around 4 a.m. on 8-5-1988 at the outskirts of Wyra on the route Madhira-Wyra, resulting in grievous injuries to the driver and instantaneous death of the owner, who was also travelling in the vehicle. The applications for compensation were filed under Section 110-A r/w Section 92-A of the Motor Vehicles Act, 1939, which was repealed by Section 217 of the Act that came into force w.e.f. 1-7-1989.

(3.) The petitioner in OP.No.456/88 laid a claim- for Rs.1,40,000/- with the following averments: He was a driver by profession, having driving licence No.988/K/80 valid upto 12-3-1989. He was aged 25 years as on the date of accident. He was under the employment of late Ponnapolu Venkateswara Rao, the owner of the lorry bearing No. ATK 9543 on a salary of Rs.1,000/- per month. At the fateful time, the lorry was proceeding from Madhira towards Wyra and he was driving the same and the owner was sitting by his side in the cabin. The lorry went off the road and dashed against a tree by the side of the road when he swerved the vehicle towards right so as to save a buffalo that was found on the road. He was stuck between the steering and the body of the lorry. His legs were completely crushed. The owner of the lorry who was sitting in the cabin died on the spot. The vehicle was badly damaged. He sustained fracture toboth legs. He was shifted to the Government Headquarters Hospital at Khammam. Later, he was shifted to M.G.M. Hospital at Warangal, where he had undergone operations twice. Skin grafting was also done. Fractures were not properly united. He has become permanent disabled, incapable of earning anything.