ORIENTAL INSURANCE COMPANY Vs. R.SAYAVVA

JUDGEMENT

(1.) This appeal is filed by Insurance Company, aggrieved by the Order and Decree dtd. 9/1/2020 in M.V.O.P.No.57 of 2016 passed by the Chairman, Motor Accident Claims Tribunal-cumPrincipal District Judge, Nizamabad (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 was that on 25/10/2015 at about 1:15 p.m., the petitioner was going along with others in an auto rickshaw bearing No.TS-16-UA-3740 from Navipet towards Khudawanpur Village, the driver of the auto driven it in a rash and negligent manner at a high speed, and when it reached near the bus stand Kamtam Village Shivar, another auto bearing No.TS-16-UA-1887 coming from the opposite direction in a rash and negligent manner at a high speed, dashed their auto in which the petitioner was travelling and as a result of which both the autos turned turtle and sustained injuries. Immediately, she was shifted to Government Hospital, Nizamabad and from there to Deepa Orthopedic Hospital, wherein she has incurred huge medical expenditure. She sought compensation of Rs.2,00,000.00.