UNITED INDIA INSURANCE CO. LIMITED Vs. BAGILI MALLESHAM

JUDGEMENT

(1.) This appeal is preferred by the appellant/Insurance Company questioning the Order and Decree of the Motor Vehicles Accident Claims Tribunal-cum-Principal District Judge, Medak at Sangareddy (for short, the Tribunal) in M.V.O.P.No.120 of 2002, dated 18.03.2004.

(2.) Appellant herein is respondent No.2, respondent No.1 herein is the claim petitioner and respondent No.2 herein is respondent No.1 before the Tribunal. For the sake of convenience, the parties hereinafter are referred to, as they are arrayed before the Tribunal.

(3.) The brief facts of the case are that on 27.02.2001, the petitioner brought the tractor bearing No.AP23T 531 belonging to respondent No.1 for ploughing his land. At about 4.00 pm., the driver of the tractor drove the same in a rash and negligent manner and dashed the petitioner, due to which, the petitioner fell down on the ground and both his legs came underneath the wheels of the tractor. In the said accident, the petitioner sustained fracture injuries. He filed the aforesaid MVOP against the owner and insurer of the tractor, claiming compensation of Rs.1,50,000/- for the injuries sustained by him.