LANTU CHANDRASHEKAR Vs. A. HARI PRASAD REDDY

JUDGEMENT

(1.) This appeal is preferred by the appellant - claimant challenging the order dated 14.12.2010 in OP.No.82 of 2009 passed by the Motor Accidents Claims Tribunal cum Principal District Judge, Medak at Sangareddy.

(2.) The claim petition was filed under Section 166 of the Motor Vehicles Act, 1988, by the claimant claiming compensation of Rs.1,50,000/- on account of the injuries sustained by him in a motor accident.

(3.) The averments in the claim petition are as follows: On 16.01.2009, at about 10 AM, while the claimant was proceeding on his motor cycle bearing No.AP 23 M 3203 from Indrakaran Village, the driver of the Bajaj Auto Trolley bearing No. AP 23 W 2808 drove in high speed in a rash and negligent manner and dashed his motor cycle. Due to which, the claimant received fracture of clavicle bone, left occipital bone, head injury and other injuries all over the body. Immediately, he was shifted to Care Hospital, Nampally and he was treated as inpatient from 16.01.2009 to 27.01.2009. The claimant incurred a sum of Rs.30,000/- towards medical expenses. The injuries were not healed and the claimant was not able to perform his normal duties. The Sarpanch of the village lodged a complaint before the Sub-Inspector of Police, Indrakaran and a case in Cr.No.3 of 2009 was registered under Section 337 IPC against the driver of the crime vehicle and the same is pending before the Additional Judicial First Class Magistrate, Sangareddy. The respondent No.1 is the owner and the respondent No.2 is the insurance company of the crime vehicle and they are jointly and severally liable to pay the compensation.