TOTA HANMANTH RAO Vs. G. PRAKASH

JUDGEMENT

(1.) This Appeal is filed by the claimant against order and decree dated 14.05.2004 in OP No.514 of 2000 wherein and whereby the Chairman-Motor Accidents Claims Tribunal-cum-1st Additional District Judge at Nizamabad, (for short 'the Tribunal') partly allowed the claim petition by granting Rs.6,000/- out of Rs.1,00,000/- claimed by the claimant, for enhancement of 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 1st respondent filed written statement and denied the manner of accident pleaded by the petitioner and also taken the plea that the said offending lorry was duly insured with the 2nd respondent under policy No.31/606/1986-86 and that was valid from 1.8.1998 to 31.07.1999 and prayed to dismiss the petition.