UNITED INDIA INSURANCE CO LTD Vs. CHANGANTI RAMESH
LAWS(APH)-2011-12-125
HIGH COURT OF ANDHRA PRADESH
Decided on December 16,2011

UNITED INDIA INSURANCE CO. LTD. REP. BY ITS DIVISIONAL MANAGER, WARANGAL Appellant
VERSUS
CHANGANTI RAMESH Respondents

JUDGEMENT

- (1.)The appeal is filed by the Insurance Company against the order dated 10-08-2004 in M.V.O.P. No. 523 of 2002 on the file of the Court of Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, Warangal granting compensation of Rs. 44,000/-consequent on the injuries received by the petitioner. According to the claim of the petitioner, on 28-03-1999 at about 4.30 p.m. one lorry bearing No.AP5-3114 was parked and as the petitioner was having acquaintance with the driver of the lorry, he entered into the lorry to collect the cassettes and at that time soda gas cylinder which was kept in the lorry has exploded and consequently the petitioner received injuries. A claim was made for a compensation of Rs. 1 lakh.
(2.)The appellant/Insurance Company disputed the liability stating that mere is no rashness and negligence in use of the vehicle and the compensation is not payable. However, the lower Tribunal after considering the evidence on record granted a compensation of Rs. 44,000/- fastening the liability on the appellant also.
(3.)Now the point that arises for consideration is:-
Whether the appellant is liable to pay the compensation?

POINT:-



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