ORIENTAL INSURANCE CO LTD Vs. VADDADI DEVANA RAJU

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the order and decree, dated 30.9.2002, in MOP No. 201 of 2000, passed by the VI Additional District Judge-cum-Chairman, Motor Accident Claims Tribunal, Visakhapatnam (for brevity "the Tribunal"), awarding compensation of Rs. 1,24,000/- as against the claim of Rs. 2,00,000/- for the injuries sustained by the 1st Respondent-claimant in a motor accident that occurred on 28/29.4.1999 at about 12-00 p.m., near Cheedika Kothuru Village on N.H.5 Road, Nakkapalli, Visakhapatnam, due to the rash and negligent driving on the part of the driver of the lorry, bearing No. AP 5T 1681, belonging to the 2nd Respondent, the present civil miscellaneous appeal has been preferred by the Appellant-Oriental Insurance Company Limited.

(3.) The Appellant herein is the insurer, 1st Respondent is the claimant and 2nd Respondent is the owner of the offending lorry. The particulars regarding the method and manner in which the accident took place are not referred to since already on record. The Tribunal, after appreciating the evidence on record, both oral and documentary, awarded a sum of Rs. 1,24,000/- towards compensation to the claimant. Hence the present appeal by the insurer.