Bellamkonda Koteswaramma Vs D. Koti Reddy and Others

Andhra Pradesh High Court 11 Mar 1994 Appeal Against Order No. 190 of 1990 (1994) 03 AP CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Against Order No. 190 of 1990

Hon'ble Bench

G. Radhakrishna Rao, J

Advocates

L. Nageswar Rao, for the Appellant; Kota Subba Rao, for the Respondent

Final Decision

Dismissed

Acts Referred
  • Motor Vehicles Act, 1939 - Section 110B, 110D

Judgement Text

Translate:

G. Radhakrishna Rao, J.@mdashThe claimant has preferred this appeal claiming enhancement of the compensation of Rs. 21,000/- granted by the Motor Accidents claims Tribunal, Guntur in O.P.No. 430/87. She claims a total compensation of Rs. 50,000/- for the injuries sustained by her in a bus accident.

2. Considering the nature of injuries sustained by her and loss of income the lower tribunal awarded a total compensation of Rs. 21,000/- restricting the liability of respondents 2 and 3 (sic. 1 and 2) Rs. 15,000/- and the 3rd respondent''s liability to Rs. 6,000/-.

3. Ex.A-1 wound certificate shows that the petitioner sustained lacerated injury over left fore-head near eye and another lacerated injury over left thigh outer aspect and there were fractures for both the pelvic bones. The lower tribunal has already taken into consideration the nature of injuries and also loss of income during the period of treatment and granted compensation of Rs. 21,000/- which, in my opinion, is a reasonable one and no enhancement is called for. The restrictions imposed also do not call for interference.

4. The C.M.A. is therefore dismissed. No costs.

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