SHAIK MOHAMMED Vs. R.R.PRAMEELAMMA

JUDGEMENT

(1.) This appeal is filed by the claimant against the award dtd. 8/9/2006 made in M.V.O.P.No.543 of 2003 on the file of the Special Sessions Judge for Trial of Cases under Scheduled Castes and Scheduled Tribes (POA) Act-cum-VII Additional District and Sessions Judge, Mahabubnagar (for short, "the Tribunal").

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

(3.) The claimant filed the O.P. under Sec. 166 of the Motor Vehicles Act claiming compensation of Rs.2.00 lakhs for the injuries suffered by him in the motor vehicle accident that took place on 23/9/2002. According to the claimant, on 23/9/2002 at about 09.00 a.m., while he along with his friends, was returning to Mahabubnagar on splendour bike bearing No.AP-22-E-7975 after attending personal work at Nagarkurnool, and when they reached Velgonda bus stage on PWD Road, at about 8. 15 p.m., one tractor bearing No.AP-22-T-5422 with trolley No.AP-22T-5423 came in rash and negligent manner with high speed and dashed the bike from opposite direction. As a result, he received grievous injuries, became unconscious. Immediately, he was initially treated at Government Hospital, Mahabubnagar and later at Osmania General Hospital, Hyderabad, for intensive care. According to the claimant, he was studying intermediate 2nd year and earning Rs.2,000.00 per month by doing private job. Due to the said injury, he suffered amputation of right leg, fracture to right clavical injury on the hand, injuries on both legs and lost his income and lost one precious academic year. Thus, he laid the claim for Rs.2,00,000.00 for the injury sustained by him against the respondents 1 and 2 jointly and severally, who are owner and insurer of the crime vehicle.