ORIENTAL INSURANCE CO. LTD. Vs. RAMISETTY SRINIVAS RAO

JUDGEMENT

(1.) This appeal has been preferred by the respondent No.3/insurer disputing the liability and quantum of compensation and the respondent No.1/petitioner has filed cross objections seeking enhancement of compensation against the decree and order dtd. 2/12/2019 in M.V.O.P. No. 560 of 2015 passed by the Motor Accidents Claims Tribunal-cum-Special Sessions Judge for Fast Tracking the case relating to Atrocities against women-cum-VIII Additional District Judge, Khammam.

(2.) For the sake of facility, the parties are hereinafter referred to with their rank before the tribunal.

(3.) The petitioner's case in brief is that, on 22/10/2014 when himself along with his wife and two other employees were travelling in a Maruti Swift Car bearing registration No.AP-20AM-3636 (for short, 'the car') and on the way the driver drove the car in rash and negligent manner and dashed a road side tree resulting in severe injuries all over his body. Thus claiming physical disability and loss of earnings and earning capacity filed petition seeking compensation of Rs.1,75,00,000.00.