K. RAVI Vs. A. MADHAVA KRISHNA

JUDGEMENT

(1.) This MACMA is filed by the appellant/claimant under Sec. 173 of the Motor Vehicles Act, 1988 by the claimant seeking enhancement of compensation, aggrieved by the order and decree dt.4/6/2013 passed in O.P.No.418 of 2011 by the Chairman, Motor Accident Claims Tribunal-cum-I Additional District Judge, Nizamabad (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 16/7/2010 at about 4.30 p.m., while the petitioner was proceeding on a motorcycle bearing No. AP-25-M-5209 towards Perkit from Mamidipally and when he reached Annapurna Order Mess, the Tractor & Trolley bearing No.AP-25-Q-7886 & AP-25-Q-7986 being driven in a rash and negligent manner came in opposite direction and dashed the motorcycle of the petitioner, due to which, the petitioner fell down and sustained injuries. Due to the said accident, his right leg below the knee was amputated and he incurred an expenditure of Rs.2,00,000.00 for his treatment. As such, due to his disability, he lost his earning capacity and future prospects. Therefore, he laid the claim against the respondents seeking compensation of Rs.8,00,000.00.