UNITED INDIA INSURANCE COMPANY LIMITED Vs. CHINTHALA KRISHNAIAH

JUDGEMENT

(1.) This appeal is filed assailing the judgment and award dated 31-07-2004 passed in O.P.No.382 of 2002 on the file of the Chairman, Motor Accidents Claims Tribunal (I Additional District Judge), Warangal.

(2.) Brief facts of the case are that the claimant filed the claim petition against the appellant and others claiming compensation of Rs.1.00 lakhs for the injuries sustained by him in a motor accident while he was travelling in an ambulance.

(3.) In the claim petition, the appellant-insurer filed a counter denying the allegations and contended that the amount claimed by the claimants is highly excessive and that it is not liable to pay any compensation and therefore prayed to dismiss the claim petition.