V. KRISHNAMA CHARY Vs. B. KISHOR KUMAR

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 08.03.2006 passed in O.P.No.570 of 2002 by the Motor Accident Claims Tribunal-cum-I Additional District Judge at Mahabubnagar (for short, the Tribunal).

(2.) The brief facts of the case are that appellants are the parents of the deceased, V.Praveen Kumar. On 21.10.2001, while the deceased was coming from University road towards road No.6, Amberpet on his motor cycle HeroHonda bearing No.AP-9AF-7814 near Bank of Baroda, a car bearing No.APH-9799 came in high speed in a rash and negligent manner and dashed the deceased. In the said accident, the deceased underwent treatment in Osmania General Hospital from 21.10.2001 to 30.10.2001 and discharged on 30.10.2001, but he was succumbed to injuries on 01.11.2001. The claimants filed aforesaid OP claiming compensation of Rs.3,00,000/- against respondent Nos.1 and 2, owner and insurer of the car, for the death of the deceased.

(3.) Before the Tribunal, respondent No.1 remained ex parte. Respondent No.2 filed counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.