M. DINKAR Vs. APSRTC

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 aggrieved by the order and decree dtd. 30/4/2015, passed in M.V.O.P.No.2165 of 2012 by the Chairman, Motor Accidents Claims Tribunal-cum-XIV Additional Chief Judge (Fast Track Court), City Civil Courts, Hyderabad (for short "the Tribunal").

(2.) For the sake of convenience, the parties will be hereinafter referred to as 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.8,00,000.00 for the injuries sustained by him in the motor accident. It is stated that on 20/8/2012 at about 6.45 pm, at Jubilee Bus Stand, Marredpally, Hyderabad, the petitioner was turning inside Jubilee Bus Stand on his Chetak Scooter bearing No.AP11-A-2187 to see off his parents at Jubilee Bus Stand and in the meantime, the driver of the RTC Bus bearing No.AP29-Z-1051 of Karimnagar Depot drove the said Bus in a rash and negligent manner at high speed and suddenly took a turn and dashed the scooter of the petitioner without following traffic rules. Immediately after the accident, the petitioner was shifted to Apollo Hospital, Secunderabad, in an Ambulance for treatment. The petitioner sustained a head injury, contusion of right temporal, left frontal, parietal, temporal and occipital lobes, subdural haemorrhage below tentorium and left temporal parietal region and the TBI with seizures inability to walk and left temporal SHD with minimal midline shift and subarachanoid haemorrhage and fracture at BB left leg, with displaced tibial lower 1/3rd and displaced, segmental fracture fibula lower 1/3rd. Therefore, he laid the claim against the respondents seeking compensation of Rs.8.00 lakhs.