M.RAMACHADER Vs. GKC PROJECTS LTD.

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the order dated 29.01.2016 passed in M.V.O.P.No.688 of 2012 by the Court of XI Additional Chief Judge, City Civil Court, Hyderabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 12.03.2011, while the appellant was proceeding on his scooter bearing No.AP24F 2139, along with his friend, from Naginenipally towards Bhongiri, and when they reached near Anataram bus stage at about 3.30 pm., one tipper lorry bearing No.AP28Y 9364 came from their behind at high speed in a rash and negligent manner and dashed the scooter. In the said accident, the appellant sustained fracture injury to both bones of right leg, blunt injury over left thigh and injury to right hand and right foot. He filed aforesaid MVOP against respondents Nos.1 to 2, owner and insurer of aforesaid lorry, claiming compensation of Rs.1,00,000/- for the injuries sustained by him.

(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.