NEMMADI SAIDULU Vs. M.RAM BABU

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the order and decree dated 19-10-2013 passed in O.P.No.524 of 2012 by the Chairman, Motor Vehicles Accidents Claims Tribunal-cum-I Additional District Judge, Nalgonda (for short, the Tribunal).

(2.) The brief facts of the case are that on 9.4.2012 at about 4.00 PM., while the petitioner was attending coolie work at Are Lingamma agriculture field at Polenigudem village for harvesting paddy crop with the help of a harvester and while cutting paddy near the field boundaries, the driver of the harvester bearing No.AP15AH 9002 drove the same in a rash and negligent manner and dashed the petitioner. As a result of which, the petitioner received serious injuries and fractures and was shifted to Vasanthi Ortho Care at Kodad for treatment. The claimant filed the above O.P., claiming compensation of Rs.5,00,000/- for the injuries sustained by him.

(3.) The first respondent remained ex parate and the second respondent filed a counter denying the allegations made in the claim petition inter alia contending that the amount of compensation claimed by the petitioner is excessive, exorbitant, imaginary and out of proportion and sought to dismiss the petition.