EUDRAPALLY GOPI GOVERDHAN KUMAR Vs. B ANJI REDDY

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 28.09.2007 passed in O.P.No.642 of 2005 by the Motor Accidents Claims Tribunal-cum-IV Additional District & Sessions Judge, Fast Track Court, Ranga Reddy District (for short, the Tribunal).

(2.) The brief facts of the case are that on 22.05.2005 at about 10.30 pm, while the petitioner was proceeding on his vehicle bearing No.AP 28 AA 9677 from Uppal to L.B.Nagar, and when he reached near Kamineni Hospital, one Tractor bearing No.AP 27F 609, driven by its driver, came at high speed in a rash and negligent manner and hit the vehicle of the petitioner while taking a turn to its right side and on that, he fell on ground and sustained fractures and other injuries. The appellant filed aforesaid O.P. claiming compensation of Rs.2,00,000/- against respondent Nos.1 and 2, the owner and the insurer of the aforesaid tractor, for the injuries sustained by him in the said accident.

(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.