APSRTC Vs. S NARENDER REDDY

JUDGEMENT

(1.) Appellant-Apsrtc filed this appeal challenging the Award dated 01.10.2012 passed in M.V.O.P.No.10 of 2009 by the Judge, Family Court-cum-Additional District Judge at Mahabunagar, granting compensation of Rs.3,95,000/- together with interest at 6% per annum as against the claim of Rs.10,00,000/- on account of the injuries sustained by the respondent-claimant-injured in the motor vehicle accident occurred on 20.11.2008.

(2.) Heard. Perused the record.

(3.) Brief facts of the case are that on 20.11.2008, while the claimant was proceeding to Jadcherla from Shadnagar along with his relative on a motor cycle and when they reached near the by-pass road on N.H.No.7, the driver of the bus bearing No.AP11- Z-3687 drove the bus in a rash and negligent manner with high speed and dashed the motor cycle of the claimant in opposite direction, due to which the claimant as well as the pillion rider fell down and the claimant sustained head injury, compound depressed fracture of frontal bone, pan facial fracture and other multiple injuries all over the body. Immediately, he was shifted to Government Hospital, Hyderabad, from there he was shifted to Yashoda Hospital, Malakpet, Hyderabad, where he undergone several surgeries and discharged on 14.12.2008. It is also alleged that the injured also took treatment at Smile Dental Hospital, Hyderabad. Hence, the claimant filed claim petition before the Tribunal seeking compensation of Rs.10,00,000/- since he was permanently disabled due to the injuries sustained by him in the said accident.