SHIVVA SURESH BABU S SURESH Vs. MANDANGULA SRINU

JUDGEMENT

(1.) This appeal is filed by the claimant, aggrieved by the Order and Decree dtd. 10/2/2020 in M.V.O.P.No.2893 of 2014 passed by the Chairman, Motor Accident Claims Tribunal-cum-IX Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal").

(2.) For convenience and clarity, the parties herein are referred to as they were arrayed before the Tribunal.

(3.) The case of the petitioner before the tribunal is that on 17/10/2014 the petitioner was going on his motor bike bearing No.AP-22-N-6442 at about 8:30 hours from Gamapanapally Village towards Achampet along with one Mudavath Bichya as pillion rider and when they reached Uppupandu agricultural lands, one auto bearing No.AP-22-Y-8028 being driven by its driver in a rash and negligent manner at a high speed, came in the opposite direction and dashed against the motor bike of the petitioner, as a result of which the petitioner and the pillion rider fell down and sustained severe multiple fracture injuries. Immediately, they were shifted to Government Area Hospital. The petitioner was admitted as inpatient from 1710.2014 to 27/10/2014 at Ozone Hospitals, Kothapet, Hyderabad and that the petitioner sustained permanent disability and has incurred huge expenses. He claimed a compensation of Rs.30,00,000.00.