G.MANJULA Vs. G.BALA KRISHNA

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the order dated 08.02.2017 passed in M.V.O.P.No.1485 of 2014 by the Court of XIII Additional Chief Judge, City Civil Court, Hyderabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 13.04.2014 at about 7.00 pm., while the appellant was travelling, as a pillion rider, on her son's motorcycle bearing No.AP28DG 3907, and when they reached near Bhagyanagar Colony, a motorcycle bearing No.AP28BX 4409 came in a rash and negligent manner at high speed and dashed the motorcycle of the appellant, due to which, the appellant fell down and sustained fracture injuries and blunt injuries all over the body. She filed aforesaid MVOP against respondents Nos.1 to 2, owner and insurer of aforesaid motorcycle i.e., AP28BX 4409, claiming compensation of Rs.8,50,000/- for the injuries sustained by her.

(3.) Before the Tribunal, respondent No.1 remained ex parte. Respondent No.2 filed counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.