POLLA MALLESH Vs. SAI TRAVELS

JUDGEMENT

(1.) Aggrieved by the award dtd. 17/8/2007 in O.P.No.2089 of 2005 passed by the Motor Accident Claims Court below-cum- XIX Additional Chief Judge: City Criminal Courts: At: Hyderabad, the Claimant has preferred this appeal.

(2.) Having heard Mr. Jayanti S C Sekhar, learned counsel for the Claimant and Mr. K.S.N Murthy, learned counsel for the Insurance Company, perused the entire material on record.

(3.) The claim petition was filed seeking compensation an amount of Rs.1,63,000.00 for the injuries sustained by the Claimant in the accident and the Court below has awarded an amount of Rs.84,500.00. It is the case of the Claimant is that claimant was admitted in the hospital on 1/1/2006 even as per the evidence of the doctor there is a fracture of soft tissue, density in night ethmoid air cells, fracture of air levels in frontal and sphenoid sinus, fracture of right nasal bone, fracture of lamina papyracea on right side and loss of 14 teeth. He also stated that the petitioner was treated with fixation of implants to the fractured bones and plastic surgery was done at the Osmania General Hospital. The claimant was brought to his hospital for treatment of dental injuries and fixation of teeth. He treated the claimant with the help of dental specialists and other relevant specialists. The seven upper teeth of the claimant were also fixed.