D.CHENNA RAYUDU Vs. S.SRINIVAS REDDY

JUDGEMENT

(1.) Macma.No.1725 of 2010 is preferred by the claimant/injured and MACMA.No.794 of 2016 is preferred by the 2nd respondent/insurance company questioning the order of the Motor Accident Claims Tribunal-cum-III Additional Chief Judge, City Civil Court, Hyderabad (for short, the Tribunal) in O.P.No.1844 of 2008 dated 26.02.2010.

(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 hale and healthy, aged about 20 years and he was doing business and earning Rs.8,000/- per month, at the time of the accident. On 29.06.2008 at about 2.45 p.m., near Malkapur Cross Road, while the petitioner was traveling in APSRTC Bus, at accident spot, the driver of crime lorry bearing No.AP 13T 2286 drove it rashly and negligently and dashed the bus, as a result of which the petitioner sustained grievous injuries. The petitioner was hospitalized. The petitioner spent huge amount towards medical expenses. Hence, the petitioner 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.