- (1.) Leave granted.
(2.) Being aggrieved by the Judgment delivered by the Andhra Pradesh High Court in Civil Misc. Appeal No.1016 of 2007 on 27th December, 2010, this appeal has been preferred on behalf of the claimants in a Motor Accident Claim Petition.
(3.) The facts giving rise to the present appeal, in a nut shell, are as under: On account of an accident, which had taken place on 31st July, 2000, around 6 p.m., son of the appellants had suffered severe injuries. He had to be hospitalized and operations had to be performed. The injured was left with 80% disability due to the accident. Looking at the nature of injuries suffered by the injured, a claim for Rs.25,07,564/- was made by the appellants and the injured, who was also a claimant before the Tribunal but at present, possibly because of his inability, the appeal has been filed by the parents.;