Koduru Ramana Reddy vs K. Narayana And Another
2025 Latest Caselaw 5139 Tel

Telangana High Court

Koduru Ramana Reddy vs K. Narayana And Another on 28 April, 2025

Author: P. Sree Sudha

Bench: P.Sree Sudha

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

                M.A.C.M.A No. 3796 of 2009

JUDGMENT:

This appeal is filed against the order dated 10.01.2006

passed in O.P.No.781 of 2001 by the learned III Additional

District Judge (FTC), Nizamabad.

2. The claim against respondent No.2 is dismissed. The

claimants claimed Rs.1.5 lakhs and the trial Court granted

Rs.77,000/- with interest @ 7.5%.

3. It was stated that petitioner was travelling in a lorry and

the lorry turned turtle and dashed to the tree. Charge sheet was

filed against the driver of the lorry as accident occurred only to

the negligence of the lorry driver. It is observed that violation of

policy and respondent No.2 is not liable.

4. The trial Court rightly considered the violation of the

policy and directed respondent No.1 to pay the compensation.

Though petitioner claimed enhancement of compensation, he

has not examined doctor, he filed only copy of medical

certificate. As per certified copy of medical certificate, he

sustained swelling of right ankle, which is not grievous injury.

The trial court rightly considered all the aspects and this Court

finds no reason to interfere with the said order and the present

appeal is liable to be dismissed.

5. In the result, this MACMA is dismissed. No costs.

Miscellaneous petitions pending, if any, shall stand

closed.

_____________________ P. SREE SUDHA, J Date: 28.04.2025 CHS

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

DATE: 28.04.2025

CHS