NATIONAL INSURANCE CO. LTD Vs. BANDA AMRUTHA REDDY

JUDGEMENT

(1.) This appeal is filed by the insurance company aggrieved by the order dtd. 31/1/2013 in O.P.No.507 of 2007, on the file of the Motor Accidents Claims Tribunal-cum-III-Additional District Judge (I FTC), Nalgonda (for short 'the Tribunal'), wherein the claim of respondent No.1 herein/claimant was allowed-in-part, awarding total compensation of Rs.2,05,000.00 with proportionate costs and interest at 7.5% per annum from the date of the petition till realization.

(2.) Heard the learned counsel for the appellant-insurance company and the learned counsel for respondent No.1-claimant. Perused the record.

(3.) Respondent No.1 herein filed the claim petition seeking compensation of Rs.3.00 lakhs on account of the injuries sustained by him in a motor vehicle accident that occurred on 1/9/2006. On the fateful day, the claimant was travelling in car bearing No.AP 09 BD T/R 9666 from Nagarjuna Sagar to Hyderabad and when the car reached near Polepally stage of Chinthapally Mandal, Nalgonda District, one jeep bearing No.AP 29 T 1554, driven by its driver in a rash and negligent manner, at high speed, dashed the car coming in the opposite direction. Owing to the said accident, the claimant and other inmates of the car sustained grievous injuries. Immediately, the claimant was shifted to Yashoda Hospital, Hyderabad for treatment. A case in Cr.No.116 of 2006 was registered against the driver of the jeep by Chinthapally Police for the offences punishable under Ss. 304-A, 337 IPC