G. UDAYA SREE Vs. D. PANDU AND ORS.

JUDGEMENT

(1.) This appeal is filed by the appellant/injured/claimant through her husband being dissatisfied with the award and decree dtd. 6/4/2011 passed in O.P.No.695 of 2004 by the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Ranga Reddy District at L.B.Nagar, granting compensation of Rs.7,53,200.00 against the claim of Rs.13,50,000.00 with interest @ 7.5% per annum for the injuries sustained by her in the motor accident occurred on 8/9/2003.

(2.) The appellant filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988 read with Rule 455 of the Andhra Pradesh Motor Vehicles Rules, 1989, alleging that on 8/9/2003 at 6.30 p.m. when the claimant was proceeding from Dilsukhnagar to her parents house at L.B.Nagar after completion of health check up in Seshi hospital, a steering auto bearing No.AP20U 4241 driven by its driver in a rash and negligent manner, came behind and dashed the claimant, as a result of which, the claimant fell down and sustained injuries on her head and other parts of the body. Immediately, she was shifted to Yashoda hospital, Malakpet, undergone operation and she has been under treatment as on date.

(3.) The 1st respondent - owner of the offending auto remained ex parte before the Tribunal.