JEERU ATCHAPPADU Vs. K BRAHMANANDAM

JUDGEMENT

(1.) NOT satisfied with the compensation of Rs. 41,000.00 awarded by the Chairman, Motor Accident Claims Tribunal-cum-District Judge, Vizianagaram, vide order, dated 27. 9. 2001, in M. V. O. P. No. 594 of 1999, the present appeal has been preferred by the claimant.

(2.) BRIEF facts are that on 27. 2. 1999 while the claimant was going in D. B. Cart with a load of coconuts and when he reached between Perapuram and Konada, RTC bus bearing Noap 10z 3352 came from Srikakulam side in a rash and negligent manner with high speed and dashed the cart of the claimant, as a result, the claimant sustained grievous injuries on his right hand, right back, left back and on other parts of the body. Two bullocks died and the bullock cart was damaged in the accident.

(3.) PW 3-Doctor, who examined the claimant found the following injuries: