CHITYALA RAMESH Vs. MOHMMAD GHOUSUDDIN ANOTHER

JUDGEMENT

(1.) This MACMA is filed by the appellant/claimant under Sec. 173 of the Motor Vehicles Act, 1988 seeking enhancement of compensation, aggrieved by the order and decree dt.26/11/2013 passed in M.V.O.P.No.747 of 2012 by the Chairman, Motor Accident Claims Tribunal-cum-V Additional District Judge, Warangal, (for short 'the Tribunal').

(2.) For the sake of convenience, the parties will be hereinafter referred to as they are arrayed before the Court below.

(3.) Brief facts of the case are that on 18/1/2012 at about 16.00 hours while the petitioner was proceeding on a motorcycle bearing No. AP-9-BV-0853 along with his relative to Khanpur Village and while they were on their return journey to Hyderabad, a Tata Sumo bearing No.AP36-H-5235 being driven by its driver in a rash and negligent manner and at high speed, came in opposite direction and dashed the motorcycle of the petitioner, due to which, the petitioner and his relative fell down and sustained grievous injuries. Therefore to cover the loss incurred, he laid the claim against the respondents seeking compensation of Rs.6,00,000.00.