K.C.SEKHAR Vs. SATYANAYANA

JUDGEMENT

(1.) This appeal is filed by the appellant-insurer aggrieved by the Order and Decree dated 14-06-2005 passed in O.P.No.686 of 2002 by the M.A.C.T.-cum- District Judge, Karimnagar (for short, the Tribunal).

(2.) Brief facts of the case are that the claimants, who are legal heirs of the deceased-Piska Kanakaiah, filed the claim petition claiming compensation of Rs.5.00 lakhs for the death of the deceased in the accident occurred on 19-03-2002 due to the rash and negligent driving of the driver of the tractor-trailer when he is proceeding on his cycle at Sadashivapally..

(3.) In the claim petition, the appellant-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.