U.SAMBHASIVA RAO Vs. GODAVARI POLYMERS PVT LTD

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 17-05-2006 passed in O.P.No.534 of 2004 by the V Additional Metropolitan Sessions Judge, Mahila Court, Hyderabad (for short, the trial Court).

(2.) Brief facts of the case are that the claimants, who are the parents of the deceased-Venkatesh, filed the claim petition against the respondents claiming compensation of Rs.4.00 lakhs for the death of the deceased in the accident occurred on 31-08-2003 in a motor accident near Word and Deed School, Hayathnagar.

(3.) In the claim petition, the respondents, who are the owner and insurer filed their counters denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.