GANDALA NAGANNA Vs. SYED AZARUDDIN

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 17.10.2005 passed in M.V.O.P.No.958 of 2001 by the Motor Accident Claims Tribunal (V Additional District Judge), (FTC), Nizamabad at Bodhan (for short, the 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 on 17.10.2000 at about 7.10 p.m., the petitioner was returning from Bheemgal Police Station after completing his duty and when he reached in front of the new bus stand, Bheemgal, the jeep bearing No.AP-25-T7412 belonging to the 1st respondent came in a rash and negligent manner and dashed against the scooter of the petitioner, as a result, he sustained fractures, injuries and he is working as police constable in Bheemgal Police Station earning Rs.5,000/- per month and contributing the entire salary to his family members. He incurred an expenditure of Rs.80,000/- for his treatment at Hyderabad for insertion of rod and screws and in future requires Rs.40,000/- for removal of rod and screw. Hence, the petitioner filed the claim petition claiming compensation of Rs.3,00,000/-, payable by both the respondents, being the owner and insurer of the offending jeep.