KALUVALA YELLAIAH Vs. KORRAPATI BHARATH KUMAR AND OTHERS

JUDGEMENT

(1.) This appeal is preferred by the appellant, who is the claimant before the Court below, assailing the judgment of the I Additional District Judge, Kadapa in OP.No. 285 of 2006, dated 12.10.2007, on the grounds that the court below did not award adequate compensation and did not consider the documentary evidence while deciding the issues and failed to consider the evidence of PWs.2 and 3, while awarding compensation.

(2.) Heard both sides.

(3.) The claim was for the damages of the vehicle, which were sustained in a motor accident, which occurred on 21.12.2005. The accident involved two vehicles. The court below, considering that it is a case of head on collision, apportioned the negligence between the two vehicles equally and reducing the compensation of Rs. 61,070/- by 50%, it awarded Rs. 32,642/- as compensation to the claimant.