ZAHEDA BEGUM Vs. E.ESHWAR REDDY

JUDGEMENT

(1.) This appeal is directed by the claimant against the award dated 27.12.2005 by the III Additional Metropolitan Sessions Judge-cum-XVII Additional Chief Judge, Nampally, Hyderabad (for short 'the Tribunal), in O.P.No.1061 of 2001, whereby the tribunal granted compensation of Rs.26,800/- in a motor vehicle accident that occurred on 08.01.2001 at about 11.30 a.m. while the petitioner was traveling in an auto rickshaw bearing No. AP 28 U 2332 to go to Shamshabad, near Gaganpahad village, a Maruthi Zen car bearing No. AP 21 A 8008 came from Shamshabad side in a rash and negligent manner at high speed, dashed the auto, for which the petitioner and other passengers including the driver received serious injuries and fracture, they were shifted to Sri Raghavendra Hospital, Rajendranagar for treatment and that the petitioner was admitted as in-patient and that the petitioner sustained fracture of right fore arm laceration on left hand and other serious injuries all over the body and that the petitioner was hale and healthy and was doing embroidery work apart from tailoring in her home at the time of accident and that the petitioner suffered permanent disability and was unable to do her tailoring and embroidery work, as against the claim of Rs.1,50,000/-, seeking enhancement.

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