LAWS(APH)-2020-5-19

C.NAGAPPA Vs. JAI BIR SINGH

Decided On May 28, 2020
C.Nagappa Appellant
V/S
JAI BIR SINGH Respondents

JUDGEMENT

(1.) This is an Appeal filed by the claimants, aggrieved by the judgment and decree dated 06.02.2006 in M.V.O.P.No.571 of 2004 passed by the Motor Accidents Claims Tribunal-cum-Principal District Judge, Kurnool (herein after referred to as Claims Tribunal), whereunder the Claims Tribunal granted a compensation of Rs.1,77,000/- as against a claim of Rs.3,00,000/- made by the claimants.

(2.) The brief facts that lead to the filing of the present Appeal are as follows;

(3.) In support of their claim the claimants/appellants examined P.Ws.1 and 2 on their behalf and got marked Exs.A1 to A5. No evidence was adduced on behalf of the respondents. However, the second respondent/insurance-company, filed a written statement and contested the matter.