MOHD. SALEEM GANDHI Vs. K. PADMAVATHI

JUDGEMENT

(1.) Assailing the order and decree dtd. 30/7/2012 passed by the Motor Vehicle Accidents Claims Tribunal - cum - II Additional District Judge - FTCD, Khammam, (Tribunal), in M.A.T.O.P.No.1982 of 2009, the claimants filed the present appeal seeking enhancement of compensation.

(2.) The case of the claimant is that on 5/11/2003 at about 02.30 hours(night), while he was returning to house from Railway Station on his motor cycle, in the meantime, the driver of the APSRTC Bus bearing No. AP 5V 3575 drove the bus in a rash and negligent manner with high speed, coming from Mayuri Centre over bridge side, and dashed against his motor cycle. As a result, he fell down on the road, and sustained grievous head injuries. On a report, the P.S. Traffic Khammam, registered a case in Cr.No.156 of 2008 under Sec. 338 IPC.

(3.) That immediately after the accident, he was shifted to Government hospital, Khamma, and later he was admitted in S.C. Company Limited, R.C., Kothagudem, and he spent an amount of Rs.2,50,000.00 towards medical and other expenses.