T.ESHWARDAS Vs. GURUJALA JALAJA RANI

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant under Sec. 173 of the Motor Vehicles Act, aggrieved by the order and decree dtd. 20/1/2015, passed in M.V.O.P.No.2718 of 2013 by the Chairman, Motor Accident Claims Tribunal-cum-II Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal").

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

(3.) Brief facts of the case are that the petitioner filed a petition under Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.6,50,000.00 on account of injuries sustained by him in a motor vehicle accident. It is stated that on 7/6/2013 at about 5.00 a.m., the petitioner along with his family members were proceeding in the vehicle bearing No.AP 25X 3323 from Tirupathi to Thippapur village and on the way when it reached the outskirts of Rangareddyguda Village, the driver of the said vehicle drove it in a rash and negligent manner at high speed and dashed a lorry from its behind and caused the accident, wherein the petitioner received grievous injuries and immediately, he was shifted to Gandhi Hospital, Secunderabad, and thereafter he took treatment privately and incurred a lot of expenditure and in spite of the same, he is not cured completely and suffering with a permanent disability. The petitioner was aged about 45 years and hale and healthy at the time of the accident and earning Rs.6,000.00 per month as a Goldsmith. Hence, the claim petition.