Putta Jagan Babu vs Voriganti Anuradha And Another
2024 Latest Caselaw 625 Tel

Telangana High Court

Putta Jagan Babu vs Voriganti Anuradha And Another on 14 February, 2024

           THE HONOURABLE SRI JUSTICE K.SURENDER

                      M.A.C.M.A.No.891 of 2010

JUDGMENT:

Aggrieved by the award dated 23.04.2008 in O.P. No.744 of

2006 passed by the learned IV Additional District Judge-cum-the

Chairman, Motor Vehicle Accidents Claims Tribunal, Warangal, the

petitioner has filed this appeal for enhancement of the compensation

amount.

2. Heard Sri C.A.R.Seshagiri Rao, learned counsel for the

petitioner and Smt. Kalpana Ekbote, learned counsel appearing for

respondents and perused the entire material on record.

3. The petitioner/claimant was working as Police Constable and

earning about Rs.10,000/- per month. The case of the claimant is that

on 27.05.2005, while the deceased was going on his motor cycle after

attending duty, a lorry registered bearing No.AP 24 V 2572 came at

high speed in a rash and negligent manner and hit the motor cycle.

Resulting, the petitioner claimant received three grievous injuries. 1)

fracture of Mandible, 2) fracture on the right shoulder and 3) head

injury. The accident is not in dispute. However, the trial Court had

considered only one grievous injury though P.W.2-Doctor was KS, J MACMA_891_2010

examined the deceased and stated that appellant-claimant received

three grievous injuries.

4. In the said circumstances, this Court deems it fit and proper to

enhance the compensation as follows:

For three grievous injuries (20,000/- x 3) = Rs.60,000/-

Transportation                                 =      Rs. 5,000/-

Medical bills                                  =      Rs.55,600/-

Loss of earnings                               =      Rs.20,000/-

Pain and suffering                             =      Rs.40,000/-

                                                     ____________
Total                                          =     Rs,1,80,600/-

5. In the result, the M.A.C.M.A is partly allowed enhancing the

compensation amount granted by the Tribunal from Rs.74,540/- to

Rs.1,80,600/-(Rupees One lakh eighty thousand six hundred only) with

interest at the rate of 7.5 percent per annum from the date of petition

till the date of realization to be payable by the respondent Nos.1 and 2

jointly and severally within a period of one(1) month from the date of

receipt of a copy of this order. On such deposit of the amount, the

claimant is entitled to withdraw the same.

KS, J MACMA_891_2010

Pending miscellaneous petitions, if any, shall stand closed. No

order as to costs.

_________________ K.SURENDER, J

Date: 14.02.2024 Lpd