M. TIRUMALESH Vs. Y. RAMANA REDDY AND ORS.

JUDGEMENT

(1.) Feeling aggrieved by the order and decree dated 20.06.2007 passed in O.P. No.2380 of 2003 by the II Additional Metropolitan Sessions Judge - cum - XVI Additional Chief Judge, Hyderabad (for short 'the Tribunal'), appellant filed the present appeal.

(2.) Vide the aforesaid order, the Tribunal has awarded an amount of Rs.45,000/- (Rupees Forty Five Thousand Only) towards compensation with proportionate costs and interest at 7.5% 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.6,00,000/- (Rupees Six Lakhs only) sought by the appellant for the injuries sustained in a road accident occurred on 07.04.2003.

(3.) Heard Mr. P. Ramakrishna Reddy, learned counsel for the appellant and Mr. S. Agastya Sharma, learned counsel for respondent No.2 - Insurer. Despite service of notice on respondent No.1, none appears.