OOUNDLA ANIL GOUD Vs. DASARI BALAIAH

JUDGEMENT

(1.) Heard Sri P. Chandra Mouli, learned counsel for the appellant and Sri N.J. Sunil Kumar, learned counsel for respondent No.2. Perused the entire record.

(2.) This appeal is preferred aggrieved by the award passed by the learned Chairman, Motor Accident Claims Tribunal-cum-XIV Additional Chief Judge, City Civil Court, Hyderabad, in M.V.O.P.No.55 of 2015, dtd. 31/3/2023, wherein an amount of Rs.1,32,139.00 with interest was awarded as compensation in a claim petition filed by the appellant herein seeking compensation of Rs.2,00,000.00 on account of injuries sustained by him in a road traffic accident.

(3.) The appellant met with an accident on 6/9/2014 at about 19:30 hours, when he was proceeding in an auto bearing No.AP 23 TA 1934 from Sangareddy towards Mudimanikyam village. At that time, one auto trolley bearing No. AP 23 U 8569 proceeding in opposite direction in rash and negligent manner in high speed lost control and dashed the auto in which the appellant was travelling. In the said process, the appellant and the other inmates of the auto fell down on the road and sustained fracture injuries.