MALLEPALLI RAJU Vs. P.RAMULU

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 30-06-2006 passed in O.P.No.701 of 2003 by the M.A.C.T.-cum-III Additional District Judge, (F.T.C.), Nalgonda. (for short, the Tribunal).

(2.) Brief facts of the case are that the claimant filed the claim petition against the respondents claiming compensation of Rs.2.00 lakhs for the injuries sustained by him in the accident occurred on 20-03-2003 in a motor accident at Mudigonda village.

(3.) In the claim petition, the 2nd respondent-insurer filed its counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.