PALWAL SRINIVAS REDDY Vs. ARE RAMULU

JUDGEMENT

(1.) The appellant is the claimant before the Motor Accident Claims Tribunal-cum-Principal District Judge, Nalgonda (for short, "the Tribunal'). He filed this appeal challenging the judgment dtd. 19/10/2018 passed by the Tribunal in M.V.O.P. No. 240 of 2016. By the impugned judgment, the Tribunal awarded an amount of Rs.1,03,290.00 as compensation to the claimant for the injuries he sustained in a motor vehicle accident that occurred on 3/4/2016 at 3:30 PM, while he was travelling in an auto (bearing No. TS-09-UA-4709). The accident occurred due to a collision between the auto and an oncoming motorcycle, caused by the rash and negligent driving of the auto driver, on the outskirts of Bujilapuram village in Mothkur Mandal, Nalgonda District. Dissatisfied with the quantum of compensation, the claimant filed this appeal. For convenience, the parties will hereinafter be referred to as the claimant and the insurance company.

(2.) Heard Ms. Annapurna Sreeram, learned counsel for the appellant, and Mr. Kota Subba Rao, learned Standing Counsel for the respondent" "insurance company. Perused the record.

(3.) The learned counsel for the appellant/claimant contends that the claimant was employed as the Manager of a poultry farm and was earning around Rs.20,000.00 per month. She submits that the Tribunal ought to have considered his income as Rs.20,000.00 per month; that the District Medical Board assessed the claimant's disability at 40%, and therefore, the Tribunal ought to have granted appropriate compensation under that head; that the Tribunal awarded interest at 7% instead of 9%; that it should have awarded Rs.25,000.00 towards litigation costs; that Rs.15,000.00 should have been awarded towards loss of earnings instead of Rs.6,000.00; and that Rs.1,00,000.00 should have been awarded towards medical expenses instead of Rs.43,290.00. She contends that the Tribunal ought to have awarded a total compensation of Rs.5,00,000.00 instead of Rs.1,03,290.00.