ORIENTAL INSURANCE COMPANY LIMITED Vs. BURLAWAR VEERESHAM

JUDGEMENT

(1.) Since both the appeals arise out of the common order, they are being disposed of by this common judgment.

(2.) Both the appeals are filed against the common order and decree dated 30-12-2004 passed in O.P.No.15 of 2004 by the M.A.C.T.-cum-I Additional District Judge, Karimnagar (for short 'the Tribunal').

(3.) Brief facts of the cases are that on 02-05-2003, when the claimant along with others was proceeding in a van bearing No.MH-34-A1881 from Ballarpur to go to weekly market at Ashti and when they reached near Ghanpur village, Maharastra State, the driver of the van drove it in a rash and negligent manner, as a result, the van turned turtle, due to which, he sustained head injury, blunt injury to abdomen and also fracture of the ribs on right side. Hence, he filed the claim petition against the insurer and owner of the crime vehicle claiming compensation of Rs.3.00 lakhs.