GORLA SUBHAS YADAV Vs. B.V.SATISH KUMAR

JUDGEMENT

(1.) This appeal is filed by the injured claimant under Section 173 of the Motor Vehicles Act aggrieved by the order passed by the III Additional Chief Judge, City Civil Court, Hyderabad in O.P.No.2533 of 2005 dated 29.06.2007, for the injuries sustained by him.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the Court below.

(3.) The brief facts of the case are that on 09.10.2005 while the claimant was going by walk, one motorcycle bearing No.AP-20- B-4977, which was driven by its driver without observing traffic rules in a rash and negligent manner, dashed the claimant from the back side, due to which he sustained fracture and other injuries all over the body and was taken to Premier Hospital for treatment and spent Rs.80,000/- towards medical expenses and sustained disability due to the injuries.