N.VENKATAIAH Vs. K.NARAYANAMMA

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant aggrieved by the Order and Decree dated 24.08.2009 passed in O.P.No.1439 of 2007 by the Motor Accidents Claims Tribunal, at Hyderabad (for short, Tribunal).

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.

(3.) The brief facts of the case are that the petitioner was aged about 32 years and he was hale and healthy and was a driver earning Rs.5,000/- per month and Rs.50/- per day as batha. On 14.03.2007 at about 7.30 p.m. near Anjaneya Swamy Temple, while the petitioner was standing at the accident spot, the crime lorry bearing No.ATK 4775 driven by its driver in a rash and negligent manner, came and dashed the motorcycle, as a result of which the petitioner sustained grievous injuries and he was hospitalized. Hence, the claimant filed the claim petition claiming compensation of Rs.10,00,000/-, payable by both the respondents, being the owner and insurer of the crime lorry.