BESTHA NARSAVVA POCHAVVA Vs. A. SHIVA REDDY

JUDGEMENT

(1.) This appeal is filed by the appellant/petitioner under Sec. 173 of the Motor Vehicles Act, aggrieved by the order and decree, dtd. 10/10/2012, passed in O.P.No.47 of 2012 on the file of the Chairman, Motor Accident Claims Tribunal-cum-IX Additional District Judge, Kamareddy (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 claim petition under Sec. 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.1,50,000.00 on account of injuries sustained by her. It is stated that on 19/2/2009, she along with others was travelling in the DCM van bearing No.MH-43-E-7468 from Haveli Ghanpoor Village towards Dharmaraopet Village and when the van reached near Mallannagutta on NH No.7, a lorry bearing No.AP-07-TU-9819 being driven by its driver in a rash and negligent manner at high speed, dashed against their van from the opposite direction, as such, she and others suffered injuries as the DCM van turned turtle. Due to the said accident, she lost earning capacity and also suffered the loss of income and spent more than Rs.1,00,000.00 towards medical expenses. Hence, the claim petition.