E.FELIX Vs. PARUS HEAVY CARRIERS

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Award dated 30.11.2017 passed in M.V.O.P.No.369 of 2013 by the Court of Motor Accident Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 22.10.2012 at about 3.15 pm., while the appellant was standing on the side of the road near Telugu Talli Statute at Narsapur X Roads, Balanagar along with his friend, a lorry bearing No.AP23Y 3737 came with high speed in a rash and negligent manner and turned, as a result, back portion of the lorry dashed the appellant. In the said accident, the appellant fell down and sustained both bone comminuted fractures to his right ankle, crush injury to right leg, head injury and injury to right shoulder and blunt injuries all over the body. He filed aforesaid MVOP against respondents Nos.1 to 2, owner and insurer of aforesaid lorry, claiming compensation of Rs.10,00,000/- for the injuries sustained by him.

(3.) Before the Tribunal, respondent No.1 remained ex parte. Respondent No.2 filed counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.