MOHD. HUSSAIN Vs. K. SAMIULLAH KHAN

JUDGEMENT

(1.) This appeal is directed by the claimant against the award dated 21.12.2005 passed by the Chairman M.V.A.C.T.-cum-V Additional District Judge (F.T.C.), R.R.District at L.B.Nagar (for short 'the Tribunal'), in O.P.No.707 of 2004, whereby the Tribunal granted compensation of Rs.1,45,800/-.

(2.) The facts of the case are that on 12.07.2004 at about 03.30 p.m., while the petitioner was going on Herohonda Motocycle bearing No.AP28AH-4177 as a pillion rider from Ravalkole towards Gajularamaram on the extreme left side of the road and when he reached outskirts of Kistapur Village, opposite Chako company, Medchal to Shamirpet Raod, a Lorry bearing No. KA-05A-114 came in a rash and negligent manner at high speed and dashed their motorcycle, for which the petitioner sustained fracture to right femur, multiple fractures all over the body and he was shifted to Gandhi Hospital where he was treated as in-patient. The petitioner claims to be working as Welder-cum-Turner in M/s.Micro ETCH, and earning Rs.3,000/- per month and sought for compensation of Rs.3,00,000/-.

(3.) For the sake of convenience, the parties herein are referred to as arrayed in the Tribunal.