PASHIKANTI PANKAJA Vs. CH SRINIVAS

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 27.12.2005 passed in M.V.O.P.No.191 of 2005 by the Motor Accidents Claims Tribunal-cum-IV Additional District and Sessions Judge (Fast Track Court), Siddipet (for short, the Tribunal).

(2.) The brief facts of the case are that on 27.09.2004, while the claimant and two other passengers were returning from Yetigadda Kistapur Village in an Auto bearing No.AP-23-U-3084 and when the Auto reached Rajesh Poultry Farm, the driver of the said Auto dashed against a Cycle and Hero Honda Splendor, which was coming from the opposite direction, as a result of which, the said Auto turned turtle on the road and the claimant and other two passengers received bleeding injuries. In the said accident, the claimant sustained fracture injury on her left shoulder, left elbow and received injuries all over the body. Therefore, the claimant has filed the above M.V.O.P. claiming compensation of Rs.1,00,000/-.

(3.) Before the Tribunal, the 2nd respondent filed counter denying averments in the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.