FAROOQUNNISA ANOTHER Vs. SURINDER SINGH ANOTHER

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 23.01.2003 passed in O.P.No.679 of 2001 by the II Additional Chief Judge, City Civil Court, Hyderabad (for short, the trial Court).

(2.) The brief facts of the case are that appellant Nos.1 and 2 are the mother and father of the deceased, Syed Abdul Hafeez. On 23.09.2000 at about 6.00 pm, while the deceased was going towards Darussalam from Alaska Cross Road on his cycle, a lorry bearing No.AP95 9898 came in high speed in a rash and negligent manner in opposite direction and dashed the cycle of the deceased, as a result of which, the deceased sustained crush injuries and died on the spot. The claimants filed aforesaid OP claiming compensation of Rs.3,00,000/- against respondent Nos.1 and 2, owner and insurer of the lorry, for the death of the deceased.

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