S.VINODHA Vs. M.S.SAFIQ AHMED

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant questioning the order passed in O.P.No.1209 of 2001 dt.02-09-2005 of the M.A.C.T.- cum- District Judge, Nizamabad (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.1.50 lakhs for the injuries sustained by him in the accident occurred on 04-04-2001 due to the rash and negligent driving of the driver of the Jeep bearing No.AP 25/T-9287, when he is proceeding in the same vehicle act Chepala Centre, Main road, Arsapalli, Nizamabad.

(3.) In the claim petition, both the respondents, who are the owner and insurer of the crime vehicle, filed their counters denying the allegations and contended that the amount claimed by the claimant is highly excessive and that it is not liable to pay any compensation and therefore prayed to dismiss the claim petition.