MUDAVATH BICHYA ,.BICHYA Vs. MANDANGULA SRINU

JUDGEMENT

(1.) This appeal is filed by the claimant, aggrieved by the Order and Decree dtd. 9/1/2020 in M.V.O.P.No.3096 of 2014 passed by the Chairman, Motor Vehicle 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 was that on 17/10/2014 at about 8:30 hours, the petitioner was going as a pillion rider on a motor bike bearing No.AP-22-N-6442 from Gampannapally Village towards Achampet and when they reached Uppupandu agricultural lands of Gampanapally Village, the 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, as a result the petitioner and the rider fell down and sustained multiple fracture injuries. Immediately, he was shifted to Government Hospital, Achampet and he underwent inpatient treatment from 18/10/2014 to 24/10/2014. He incurred huge expenditure and further has lost his earnings. He therefore, sought a compensation of Rs.5,00,000.00.