GOONDLA NAGESH BAIRAPURAM NAGESH Vs. NANDALA SHANKAR

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 20-10-2014 passed in O.P.No.362 of 2011 by the Motor Vehicle Accidents Claims Tribunal-cum-Additional District Judge, Nizamabad (for short, the Tribunal).

(2.) Brief facts of the case are that on 29-01-2011, when the claimant was riding his motorcycle, about at 7pm, when he reached Durki village outskirts, one Maruthi car bearing No.AP-10-AF-8984 came in opposite direction in a rash and negligent manner with high speed and dashed against the motorcycle, as a result of which, he sustained injuries and immediately he was shifted to Government Hospital, Banswada and thereafter, he underwent operation for fracture injury to the right leg and rods were inserted. Hence, he filed the claim petition claiming compensation of Rs.3.00 lakhs against the respondents who are the owner and insurer of the crime vehicle for the injuries sustained by him.

(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.