VADLA VEERACHARY Vs. M.KRISHNA REDDY

JUDGEMENT

(1.) I.A.No.1 of 2019 is filed to permit the petitioner/appellant to amend his claim from Section 166 to Section 163-A of the Motor Vehicles Act, 1988 (for short, the Act) and to effect consequential amendments in the claim petition.

(2.) MACMA.No.3777 of 2005 is filed by the appellant-claimant aggrieved by the Order and Decree dated 25.04.2005 passed in O.P.No.1044 of 2001 by the Motor Accidents Claims Tribunal-cum- VI Additional District Judge, Ranga Reddy District (FTC) at Vikarabad (for short, the Tribunal).

(3.) The brief facts of the case are that on 29.05.1998 at about 8.30 pm., while the appellant, along with his friend, was going on his Chetak scooter, as a pillion rider, from Hyderabad to Nancheru Village, and when the scooter reached near A.P. Police Academy at about 9.30 pm., the driver of the Chetak scooter could not notice wrongly parked lorry bearing No.ATT 2701 on the road without any parking lights and dashed the lorry from its behind. In the accident, the appellant sustained fracture and grievous injuries. He filed aforesaid OP under Section 166 of the Act against respondents Nos.1 and 2, owner and insurer of lorry and respondent No.3, insurer of Chetak scooter, claiming compensation of Rs.1,50,000/- for the injuries sustained by him.