ONDI SATYANARAYANA SATTIBABU Vs. CARGO CARRIERS

JUDGEMENT

(1.) This appeal is arising out of the orders in O.P.No.1050 of 2008, dtd. 16/6/2010 on the file of Motor Accident Claims Tribunal-cum-IV Additional Metropolitan Sessions Judge-cum-XVIII Additional Chief Judge, City Civil Court, Hyderabad.

(2.) For the sake of convenience, parties are referred to as arrayed in the O.P.

(3.) The appellant is the claimant. The O.P. was filed by the claimant under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.5,00,000.00 for the injuries sustained by him in the accident which occurred on 17/3/2008. The said accident occurred at about 10.30 p.m., while the claimant was proceeding to Ganpur on his cycle and when he reached Ellammagudi, the Lorry bearing No.AP-28-U-9717 driven by its driver in a rash and negligent manner at a high speed, dashed against the cycle of the claimant. As a result, the claimant sustained fracture injuries on both his legs, head, forehead, pelvic fracture, laceration on stomach and other grievous injuries all over the body and was shifted to Gandhi hospital, Secunderabad.