VEMPALLY RAJANNA Vs. S.SAIBABA

JUDGEMENT

(1.) This appeal is directed by the claimants against the judgment and decree dated 06.06.2006 passed by the Motor Accidents Claims Tribunal-cum-District Judge, Nizamabad in O.P.No.154 of 2002, whereby the tribunal granted compensation of Rs.2,18,372/- with proportionate costs and interest @ 7.5% per annum on account of the accident occurred on 05.01.2002, as against the claim of Rs.4,00,000/-.

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

(3.) When the injured Vempally Rajanna, the 1st petitioner along with two others boarded the auto bearing No.AP 15 T 3812 on 05.01.2002 at Navipet bus stand to go to Nizamabad, at about 06.30 PM, when the said auto reached near Cheruvu Katta, Jankampet Village, Yedpalli Mandal, the driver of the auto drove it at high speed in rash and negligent manner, lost control over the vehicle, for which the auto turned turtle, the injured 1st petitioner received injuries to his right leg, grievous injury to right hand, right shoulder, multiple and grievous injuries on other parts of the body, immediately shifted to Thirumala Nursing Home, Nizamabad and the right leg was amputated.