NATIONAL INSURANCE COMPANY LIMITED Vs. MANDALA RAM REDDY

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 05-06-2006 passed in O.P.No.333 of 2005 by the Motor Accidents Claims Tribunal-cum- IV Additional District Judge (F.T.C.), Karimnagar.

(2.) Brief facts of the case are that the claimant filed the claim petition against the respondents claiming compensation of Rs.2.00 lakhs for the injuries sustained by him in the accident occurred on 05-08-2003 in a motor accident at Mangalpalli Bus Stop.

(3.) In the claim petition, the 2nd respondent-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.