SYED WAZEED OF ABDUL WAJEED Vs. PENCHALA SAGAR

JUDGEMENT

(1.) Heard Sri P.V.B.Nandana Sarma, learned counsel for the appellant, Sri Annampelli Gangadhar, learned counsel for respondent No.1 and Sri A. Ramakrishna Reddy, 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 Motor Accident Claims Tribunal-cum-IV Additional District Judge at Nizamabad (for short 'the Tribunal') in M.V.O.P.No.332 of 2017, dtd. 3/1/2023.

(3.) The claim petition arose on account of the injuries sustained by the appellant in a road traffic accident, which took place on 2/12/2016 while he was proceeding on a motorcycle bearing No.AP 28AN 3520 from Thad-Biloli to Binola side. When the appellant's motorcycle reached the outskirts of Abbapur Village, the driver of tractor bearing No.AP 15 AT 0680 which was driven in high speed in rash and negligent manner dashed the motorcycle, thereby, the accident occurred causing multiple injuries to the appellant. As such, he filed claim petition seeking compensation of Rs.15,00,000.00.