ORIENTAL INSURANCE CO LTD Vs. SHAIK AKHTAR

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of award dated 17.12.2002 in O.P. No. 590 of 1999 on the file of the Motor Accidents Claims Tribunal-cum-Additional District Judge, Nizamabad (for short, "the Tribunal").

(2.) The Oriental Insurance Company, Respondent No. 2 in the abovementioned O.P., is the Appellant. Respondent No. 1, who was the driver of jeep bearing registration No. AP 15E 6633, suffered injuries while the jeep he was driving collided with lorry bearing No. HR. 47/3474 insured with the Appellant. Respondent No. 1 has claimed Rs. 1,50,000/- as compensation for the injuries he has suffered. The Tribunal has, however, awarded Rs. 70,000/-comprising Rs. 40,000/- towards the injuries, Rs. 20,000/- towards extra nourishment and Rs. 10,000/- for past and future pain and suffering.

(3.) At the hearing, there is no representation for the Appellant. I have heard Sri P. Radhive Reddy, learned Counsel for Respondent No. 1 and perused the record.