P.GOPAL Vs. V.MOHAN

JUDGEMENT

(1.) Assailing the judgment and decree dated 26.12.2004 in O.P. No.949 of 2000 passed by the Motor Accidents Claims Tribunal - IV Additional District Judge (Fast Track Court), Nizamabad (for short 'the Tribunal'), appellant filed the present appeal.

(2.) Vide the aforesaid judgment, the Tribunal has awarded an amount of Rs.20,000/- towards compensation with proportionate costs and interest at 9% per annum thereon from the date of petition till the date of realization against respondent Nos.1 and 2 jointly and severally as against the claim of Rs.1,00,000/- (Rupees one lakh only) made by the appellant for the injuries he sustained in a road accident occurred on 31.05.2000.

(3.) Heard Mrs. K. Sarala Mahender Reddy, learned counsel for the appellant and Mr. T. Ramulu, learned counsel for respondent No.2 - Insurer.