RELIANCE GENERAL INSURANCE COMPANY LTD Vs. RANGARIGARI ANIL

JUDGEMENT

(1.) This appeal is filed by the Insurance Company aggrieved of the order and decree dtd. 22/11/2016 in M.V.O.P.No.348 of 2012 on the file of the Chairman, Motor Accident Claims Tribunal-cum- Additional District Judge, Nizamabad.

(2.) According to the petitioner, on 3/11/2011 at about 4-30 p.m. he was traveling in an auto rickshaw bearing No. AP 25 V 8707 from Banswada to Hanmajipet and on the way when they reached Venkatapoor village near to the land of Dharavath Valya, the driver of the auto drove it in a rash and negligent manner at high speed and lost control over the auto and dashed a motorcycle from the opposite direction and then the auto turned turtle, due to which, the petitioner fell down from the auto and sustained injuries. Immediately the petitioner was shifted to the Government Hospital, Banswada where the doctors provided first aid and referred him to higher center. Later he was shifted to Remedy Hospital, Hyderabad, where he took treatment from 4/11/2011 to 11/11/2011 as inpatient. The doctors conducted operations and thereafter he was shifted to Neelima Hospital, Hyderabad for further operations where he took treatment from 11/11/2011 to 20/11/2011 and he incurred an amount of Rs.3,00,000.00 towards medical expenses. Due to the injuries sustained by him, he became permanently disabled and his earnings are badly affected. Thus, the petitioner claimed compensation of Rs.15,00,000.00under various heads.

(3.) Respondent No.1 filed counter contending that he has no knowledge about the accident, as the said vehicle sold to one Hussain.D and it was also transferred in the name of purchaser and the said vehicle was insured with respondent No.2. It is further contended that the compensation claimed by the petitioner is excessive and therefore, prays to dismiss the petition.