MANAGER Vs. MANNE ANJAMMA

JUDGEMENT

(1.) This Appeal is filed by the appellants-Insurance Companies, against order and decree dated 08.11.2004 in OP No.403 of 2000 wherein and whereby the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Medak at Sangareddy, (for short 'the Tribunal') allowed the claim petition filed by the respondents/claimants by granting Rs.2,00,000/- towards compensation.

(2.) For the sake of convenience, the parties hereinafter will be referred to as arrayed in the Original Petition. Brief facts which are necessary for disposal of this Appeal are as follows:

(3.) The first respondent filed counter denying the averments in the petition, putting the petitioners to strict proof of the same and that if the claim is proved, the 2nd respondent is only liable to pay the compensation as he validly insured his lorry bearing No. AP 9V 2017 with the 2nd respondent vide policy No.051403/31/021/11/36993/1999 valid with effect from 27.10.1999 to 26.10.2000.