SAMALA SRINIVASA REDDY Vs. K RAMESH

JUDGEMENT

(1.) The appellant-claimant filed this appeal against the order and decree dated 08.04.2008 passed in O.P.No.398 of 2006 by the Special Judge for Economic Offences-cum-VIII Additional Metropolitan Sessions Judge-cum-XXII Additional Chief Judge, City Criminal Courts, Hyderabad.

(2.) The brief facts of the case are that on 24.10.2006 at 7.45 PM., while the petitioner/claimant was proceeding on Hero Honda Motorcycle bearing No.AP-29-A-6734 along with a pillion rider from Ibrahimpatnam towards Kappapadu Village and when they reached near Vani Mess, a lorry bearing No.AP-7V-5877, driven by its driver in a rash and negligent manner, came from opposite direction on wrong side and dashed against his motorcycle, due to which, the petitioner sustained multiple injuries all over his body and the pillion rider died on the spot. Immediately, the petitioner was shifted to Ankitha Multi Speciality Hospital, Santhoshnagar. He sustained permanent disability due to the injuries. Hence, the petitioner filed aforesaid O.P., claiming compensation of Rs.3,00,000/- for the injuries sustained by him in the accident.

(3.) The 1st respondent-owner of lorry remained ex parte. The 2nd respondent filed counter denying the allegations made in the claim petition inter alia contending that the amount of compensation claimed by the petitioner is highly excessive and exorbitant and sought to dismiss the petition.