DEVARAPALLI MALLA REDDY Vs. MITTAKANTI MADHUSUDHAN

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the order and decree dated 03-10-2005 passed in O.P.No.16 of 2003 by the Chairman, Motor Accident Claims Tribunal-cum-II Additional District Judge, Warangal (for short, the Tribunal).

(2.) The brief facts of the case are that on 27.6.2002 at about 8.30 PM., while the petitioner was returning to Rangashaipet from Kambalapalli, one Tractor-trailer bearing No.AP36F 3450- 3451, came from opposite direction in a high speed being driven rashly and negligently and hit the petitioner, due to which, he fell down and sustained injuries and became disabled due to loss of right eye vision. The claimant filed the above O.P., claiming compensation of Rs.8,00,000/- for the injuries sustained by him.

(3.) The first respondent remained ex parate and the second respondent filed a counter denying the allegations made in the claim petition inter alia contending that the amount of compensation claimed by the petitioner is excessive, exorbitant, imaginary and out of proportion and sought to dismiss the petition.