MD. MEERA SAB Vs. K.V.VASANTHA RAO

JUDGEMENT

(1.) Heard Sri T. Rahul, learned counsel for the appellant and Sri P. BhanuPrakash, learned standing counsel for respondent No.2/Insurance Company and perused the record.

(2.) This is an appeal preferred by the appellant/claimant aggrieved by the award passed by the learned Special Judge for the Trial of Offences under S.Cs and S.Ts (POA) Act-cum-VI Addl. Metropolitan Sessions Judge-Addl. Chairman, MACT-cum-XX Addl. Chief Judge at Secunderabad(for short 'the Tribunal') in O.P.No.385 of 2005,dtd. 20/11/2008.

(3.) The claim petition arose on account of the injuries sustained by the appellant in road traffic accident, which took place on 8/5/2005 at 7pm. On that day, when the appellant along with her daughter and brother's son was proceeding in a jeep bearing No.AP 23V 163 from Sadashivpet towards Patancheru, near the outskirts of Kandi Village on National Highway No.9, a lorry bearing No.AP 16 TT 0779 driven by its driver in rash and negligent manner dashed the jeep from opposite direction causing grievous injuries to the inmates of the jeep. The appellant and others received multiple injuries while the daughter of appellant succumbed to injuries on 9/5/2005 at Gandhi Hospital while undergoing treatment. The appellant was admitted in Government Hospital, Sangareddy and later shifted to Gandhi Hospital, Secunderabad and there from to Yashoda Hospital, Somajiguda, Hyderabad, where, he had undergone treatment in different spells. As such, he filed claim petition seeking compensation of Rs.8,00,000.00.