MOHD. KHALEELUDDIN Vs. SURJEET SINGH

JUDGEMENT

(1.) Assailing the order and decree dated 17.08.2006 in M.V.O.P. No.564 of 2002, passed by the II Additional District & Sessions Judge (Fast Track Court), Medak at Sangareddy (for short 'the Tribunal'), Claimant filed the present appeal.

(2.) Vide the aforesaid order, the Tribunal has awarded an amount of Rs.12,000/- 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.2,00,000/- (Rupees two lakhs only) made by the appellant - claimant for the injuries he sustained in a road accident occurred on 20/21-09-2001.

(3.) Heard Mr. P. Sriharinath, learned counsel for the appellant - claimant and Mr. P. Harinatha Gupta, learned counsel for respondent No.2 - Insurer.