ZAHURA BEGUM Vs. V.VENKATA RAMANA

JUDGEMENT

(1.) This appeal is filed by the claimant being aggrieved by the order and decree dtd. 28/2/2012 in M.V.O.P.No.583 of 2016 on the file of XI Additional Chief Judge, City Civil Court, Hyderabad, for the injuries sustained by her. The O.P. was filed claiming compensation of Rs.6,00,000.00 together with interest and costs.

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

(3.) On 12/1/2016 at about 3.30 p.m., the claimant, as an occupant of Swift car, proceeded from Hyderabad to Gurmithkal and when the car reached Bichalgate, the driver of the Lorry bearing No.AP-21-TW-5212, drove the lorry in rash and negligent manner and hit the swift car, due to which, the claimant sustained grievous injuries and she was shifted to Olive hospital for treatment.