UNITED INDIA INSURANCE COMPANY LTD. Vs. KASU SHEKARAIAH

JUDGEMENT

(1.) The insurer / 2nd respondent filed this Appeal challenging the decree and the order passed on 24.12.2014 in MVOP.No.390 of 2011 by the Chairman, Motor Accidents Claims Tribunal - cum - Principal District Judge, Adilabad.

(2.) The case of 1st respondent / claim petitioner herein is that on 17.12.2006 at about 03:00 a.m. when he was proceeding on Eicher DCM Van bearing No.AP-15-V-793 (hereinafter 'the Van ') along with kirana articles and empty drum, the driver of the van drove the vehicle in a rash and negligent manner and at high speed rammed into a tree. As a result, the petitioner respondent suffered fractures and injuries all over his body. Immediately, he was rushed to hospital and undergone treatment by incurring medical expenditure.

(3.) Thereupon, the petitioner filed petition under Section 166(1) of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P. Motor Vehicle Rules, 1989 claiming compensation of Rs.2,00,000/- for the injuries sustained in the accident.