T.MOHAN Vs. A.DHANRAJ

JUDGEMENT

(1.) This appeal is filed by the claimant, injured, aggrieved by the judgment and decree, dtd. 4/8/2014 made in O.P.No. 196 of 2010 on the file of the Motor Accident Claims Tribunal-cum-VIII Additional District Judge at Nizamabad (for short, the Tribunal).

(2.) For the sake of convenience, hereinafter, the parties are referred to as per their array before the Tribunal.

(3.) The claimant filed a petition under Sec. 163-A of the Motor Vehicles Act claiming compensation of Rs.1.00 lakh for the injuries sustained by him in a motor vehicle accident that occurred on 24/5/2001. According to the claimant, on 24/5/2001, while he was driving the auto trolley bearing No. AP 25T 5394, owned by respondent No. 1 and insured with respondent No. 2, and when the trolley reached infront of Vandemathram School, Ghanpoor, at about 7:30 a.m., he lost control over it, as a result, the trolley turned turtle. He sustained several injuries, including fracture of right leg. Therefore, he laid the claim for Rs.1.00 lakh towards compensation against the respondents.