M Balaiah, Karimnagar Dist vs Gudipati Raji Reddy, Karimnagar And 2 ...
2024 Latest Caselaw 842 Tel

Telangana High Court

M Balaiah, Karimnagar Dist vs Gudipati Raji Reddy, Karimnagar And 2 ... on 28 February, 2024

             THE HON'BLE SRI JUSTICE K.SURENDER

                  M.A.C.M.A No.814 OF 2016

JUDGMENT:

1. The appellant-claimant filed this appeal against the Order

and Decree dated 09.06.2015 in M.V.O.P.No.157 of 2012 on the

file of the Motor Accidents Claims Tribunal-Cum-VI Additional

District Judge, Godavarikhani, where under the Tribunal granted

an amount of Rs.58,712/- towards compensation along with

interest @ 9% per annum as against the claim of Rs.1,00,000/- on

account of the injuries received in the motor vehicle accident

occurred on 05.02.2010.

2. Heard the learned counsel for the appellant and the learned

counsel appearing for respondent No.3-Insurance Company.

3. The case of the claimant is that on 05.02.2010, while he was

crossing the road on his bicycle, a lorry at a high speed dashed his

cycle resulting in multiple injuries all over the body. Out of which,

one injury is loss of teeth and other injures are lacerations and

abrasions all over the body.

4. Learned counsel appearing for the appellant would submit

that meagre compensation was granted towards pain and

suffering.

5. In the said circumstances, this Court deems it appropriate

to enhance the compensation of Rs.25,000/- granted by the

Tribunal towards pain and suffering to Rs.50,000/-.

6. In the result, the Motor Accident Civil Miscellaneous Appeal

is partly allowed enhancing the compensation awarded by the

Tribunal from Rs.58,712/- to Rs.83,712/-. The enhanced amount

shall carry interest @ 7.5% per annum from the date of petition till

the date of realization. Except the above enhancement, the award

of the Tribunal shall remain same on all other aspects.

Miscellaneous applications, if any pending, shall stand closed.

__________________ K.SURENDER, J Date : 28.02.2024 dv

THE HON'BLE SRI JUSTICE K.SURENDER

M.A.C.M.A No.814 OF 2016 Dt.28.02.2024

dv