PASANOLI PRABAKAR Vs. M/S. TATA PRESS LTD.,

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment since M.A.C.M.A.No.2025 of 2006 filed by the claimant seeking enhancement of compensation and M.A.C.M.A.No.3347 of 2012 filed by the New India Insurance Company Limited, are directed against the very same judgment and decree, dated 30/01/2006, passed in O.P.No.1664 of 2001 on the file of the Motor Accidents Claims Tribunal (District Judge), Nizamabad.

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed before the Tribunal.

(3.) The brief facts of the case are that on 29/03/2001 at about 5.30 P.M., the claimant, one Dr.Ashok Reddy and Bhooma Reddy were traveling in the Fiat Car bearing No.DL-2/CE-4245 from Hyderabad to Nizamabad and when they reached Market Yard, Ramayampet Village, one lorry came from opposite direction and in order to avoid the accident, the claimant, who drove the Car, turned the Car to the left side and hit to a tamarind tree situated adjacent to the road, due to which, the claimant and other inmates of the Car sustained injuries. The claimant sustained fracture injuries to left thigh, left leg and injuries to hands, head and multiple and grievous injuries on various parts of the body. He spent Rs.90,000.00 for his treatment. Therefore, the claimant filed the above O.P. under Section 166 of the Motor Vehicles Act, claiming compensation of Rs.5,00,000.00 .