DOREPALLY VIKRAM Vs. C.H.VENKATESHWAR RAO

JUDGEMENT

(1.) M.A.C.M.A.No.1259 of 2015 is filed by the claimant and M.A.C.M.A.No.2428 of 2016 is filed by the insurance company challenging the order dated 01-05-2015 passed in O.P.No.711 of 2011, by the Motor Accident Claims Tribunal-cum-I Additional District Judge, Nalgonda (for short, the Tribunal).

(2.) Since both the appeals arise out of a common order, they are being disposed of by this common judgment.

(3.) The brief facts of the case are that on 31-12-2010, the claimant and his friend were proceeding from Cherlapally village to Nalgonda on their motorcycle bearing No.AP24AH 1592 CBZ and at about 9.30 PM., when they reached near Jella Bixam Sizing Mill at the outskirts of Cherlapally village, the driver of Tata Ace goods auto bearing No.AP28TA 5418 came from Nalgonda and proceeding towards Narketpally, which was driven by its driver in a rash and negligent manner with high speed, dashed the motorcycle, as a result of which, the claimant fell down and sustained injuries. The claimant filed the above O.P., claiming compensation of Rs.15,00,000/- for the for the injuries sustained by him.