KANCHARLA SURESH Vs. NARENDRA KUMAR VEDURUVADA

JUDGEMENT

(1.) Dissatisfied with the compensation amount awarded by the learned Motor Accidents Claims Tribunal 'cum- The Court of Chief Judge, City Civil Court, Hyderabad, in M.V.O.P.No.929 of 2012, dtd. 30/4/2018, the claim petitioner in the above MVOP preferred the present appeal seeking for enhancement of compensation.

(2.) For the sake of convenience, the parties hereinafter be referred as they were arrayed before the Tribunal.

(3.) The brief facts of the case are that the claim petitioner filed a petition under Sec. 166 of the Motor Vehicles Act claiming compensation of Rs.10,00,000.00 on account of the injuries sustained by him in a road traffic accident that occurred on 1/3/2012. As per the claim petitioner, on 1/3/2012 at about 3.30 PM, while the petitioner along with his brother-in-law was proceeding in an Auto bearing No.AP-28TC-6615 from Kukatpally to Medak side and when reached near Ghafoor Service Centre, Gagillapur Village, Quthbullapur Mandal, Cyberabad, at that time, one Eicher bearing No.AP-28A-9025 came in a high speed in a rash and negligent manner and dashed the Auto from behind. As a result, the petitioner and his brother-in-law sustained grievous injuries all over the body. Immediately, he was shifted to NIMS Hospital, Panjagutta and was admitted as inpatient. Police, Dundigal Police Station, registered a case in Crime No.116 of 2012 under Sec. 337 IPC against the driver of Eicher bearing No.AP-28A-9025. Due to the injuries sustained in the accident, the petitioner suffered from 100% loss of income and hence filed a petition claiming compensation of Rs.2,00,000.00 initially which was subsequently enhanced to Rs.10,00,000.00 as per orders in I.A.No.1272 of 2015, dtd. 27/3/2017 along with interest @ 12% per annum from the date of accident till the date of realization which is payable by Respondent Nos.1 and 2, who are the owner and insurer of the crime vehicle.