KANUMELLI VEERA RAGHAVULU Vs. SHAIK GOUSUDDIN

JUDGEMENT

(1.) In spite of service of notice, there is no representation for the respondent No.3/insurance company and appeal against respondents 1 and 2 dismissed for default. Since the matter is pertains to the year 2006, this Court has heard learned counsel for the appellant and disposed of the appeal.

(2.) This appeal is directed by the claimant against the award dated 29.12.2005 by the Motor Accidents Claims Tribunal-cum-V Additional District Judge (FTC), Khammam at Kothagudem (for short 'the Tribunal), in M.V.O.P.No.195 of 2002, whereby the tribunal granted compensation of Rs.52,000/- in a motor vehicle accident that occurred on 04.01.2001 at about 16.30 pm while the petitioner and his sister in law were proceeding on scooter bearing No. AP 20 A 6033 towards Bhadrachalam, when they reached to U.B.Centre, Bhadrachalam, one jeep bearing No. AP 20 V 3274 driven by its driver in a rash and negligent manner at high speed, dashed the scooter, for which the petitioner and his sister-in-law sustained grievous injuries, he was shifted to Government Hospital, Bhadrachalam and after first aid, he was shifted to Sai Sudha Nursing Home, Paloncha, where he had undergone operation to his left fore arm and rods were inserted to his left fore arm and further he was shifted to Sri Venkateshwara Nursing Home, Hyderabad, where skin grafting was made to his forearm by removing skin at his thigh part, as against the claim of Rs.1,50,000/-.

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