REPALLI SADANANDAM Vs. BANOTHI VENGAL RAO

JUDGEMENT

(1.) Heard Sri J.Venkateshwer Reddy, learned counsel for the appellant and Sri M. Rama Krishna, learned counsel appearing for respondent No.3.

(2.) The present Appeal is filed by the appellant/claimant assailing the Award dtd. 27/9/2005 passed by the Chairman, Motor Accident Claims Tribunal-cum-IV Additional District Judge at Warangal (for short 'the Tribunal') in O.P.No.765 of 2004 in granting compensation of Rs.59,500.00 as against the claim of Rs.1,74,000.00 as arbitrary.

(3.) The facts leading to file the OP before the learned Tribunal are as follows: On 15/3/2003, the appellant, who claims to be a cloth trader, was returning home from Manugur and boarded an auto rickshaw bearing No. AP-20V-2516, belonging to respondent No.2, driven by respondent No.1. When the said auto rickshaw crossed the petrol pump at Ashwapuram, respondent No.1 drove the vehicle in a rash and negligent manner and at a high speed, and dashed against a stationary jeep bearing No. AAH-7244. As a result of the accident, the appellant sustained severe injuries. The police registered a case in Crime No. 13/2003 of Ashwapuram Police Station against respondent No.1 and conducted an investigation. The appellant was initially shifted to the Government Hospital, Bhadrachalam for treatment and was subsequently shifted to MGM Hospital, Warangal, where he underwent surgery on 21/3/2003. Due to the injuries sustained in the accident, the appellant suffered loss of income and is also suffering from permanent disability. Hence, he claimed compensation of Rs.1,74,000.00.