(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 15.02.2006 passed in O.P.No.1327 of 2001 by the Chairman, Motor Accidents Claims Tribunal (V Additional District Judge), at Nizamabad (for short, the Tribunal).
(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.
(3.) The brief facts of the case are that the petitioner is aged about 30 years and business woman by occupation. She is resident of Barkatpura locality of Nizamabad town. She was earning Rs.5,000/- per month from her above said avocation. While so, on 17.04.2001 she along with one Syed Aleem, Syed Moulana, driver and cleaner of the jeep, one B.Srinivas, Thoti Narayana, Syed Rafeeq, Beerelli Narayana Rao, Smt. Malan Begum and Sayineni Anitha, were traveling in the crime jeep bearing No.MZV 1540 to go to Naleshwer Village from Navipet. When the crime jeep reached near sivar of Naleshwar Village, its driver has driven it in a rash and negligent manner with high speed and dashed against the tree on the right side of the road, as such the crime jeep turned turtle. She and other inmates of the jeep fell down and sustained several injuries. She particularly sustained fracture injuries on her right leg both bones and fracture of left clavicle and also other injuries on her head, legs, hands, back and other parts of the body. Immediately, she was shifted to Government Head Quarters Hospital, Nizamabad, for treatment. Thereafter, she was shifted to private hospital for further treatment. She incurred Rs.40,000/- towards medical expenditure. Due to injuries sustained in the accident, she got permanent disability and lost her amenities, pleasure of life as well as future income. Therefore, the petitioner filed the claim petition claiming compensation of Rs.2,00,000/- with interest @ 24% per annum, payable by both the respondents, being the owner and insurer of the crime vehicle.