R.AMARNATH REDDY Vs. MOHD. AIJAZ AHMED

JUDGEMENT

(1.) This appeal is preferred by the appellant/claimant aggrieved by the quantum of compensation awarded by the II Addl. Chief Judge, City Civil Court, Hyderabad in O.P.No.2353 of 2001 on 4/1/2005.

(2.) Heard Sri K. Dhanunjaya Reddy, learned counsel for the appellant, Sri Mohammed Ismail, learned counsel for the respondent No.1/owner of the car and Smt. I. Maamu Vani, learned counsel for respondent No.2/Insurance Company.

(3.) The appellant was involved in a road accident, on 24/7/2001 at mid night, while he was proceeding on his two wheeler near Prakashnagar Fly Over Bridge along with his friend, one Ambassador car came in opposite direction and hit the two wheeler, resulting in injuries. A case vide Crime No.290 of 2001 for the offence under Sec. 338 of IPC was registered by the PS Begumpet, Hyderabad against the car driver.