I T SECURITY OFFICER NAVAL ARMAMENT DEPOT GOVT OF INDA MINISTRY OF DEFENCE VISHAKHAPATNAM Vs. JAGARAPU SIMHADRI

JUDGEMENT

(1.) First respondent filed a claim petition under Motor Vehicles Act, 1988(the Act) seeking compensation of Rs.3,00,000/- from the appellant and his driver alleging that he received grievous injuries due to an accident caused by the vehicle belonging to the appellant on 12-12-1990 at about 1.15 p.m. when he was going along with his brother on a scooter.

(2.) The driver of the vehicle belonging to the appellant chose to remain ex-pane.

(3.) Appellant filed its counter inter alia contending that the accident did not occur due to the negligence of its driver and that the compensation claimed is highly excessive.