GUDISEVA SHYAM PRASAD,J. - (1.) This appeal is filed by ICICI Lombard General Insurance Company Limited, under Section 173 of the Motor Vehicles Act, 1988, aggrieved by the award dated 04.12.2009 passed by the Motor Accidents Claims Tribunal (District Court), Vizianagaram, in M.O.P. No.33 of 2007.
(2.) For the sake of convenience, the parties will be referred to as they were arrayed before the Tribunal.
(3.) Brief facts of the case are that on 02.06.2006, at about 09:00 hrs, when Botta Dhruva Teja, a minor boy of age 11 years, was coming from Nellimarla to Vizianagaram on cycle on left side of the road by following traffic rules, and reached near Ayyappaswamy Temple, Nellimarla Road, an auto bearing No. AP 35T 9983, proceeding from Vizianagaram to Nellimarla, driven by its driver in a rash and negligent manner, at a high speed, dashed against the petitioner. As a result of which, the boy fell down and received simple and grievous injuries all over his body. As the boy was minor by the date of accident, his father filed the claim petition on his behalf against the driver, owner and the insurer of the crime vehicle, claiming compensation of Rs. 3,00,000/- on account of the injuries suffered by his son in the accident.;