NATIONAL INSURANCE CO. LTD. Vs. SUNKARI JANAKIRAMULU

JUDGEMENT

(1.) This appeal is preferred by the appellant/insurer questioning the order of the M.A.C.T.-cum-II Additional District Judge, Nalgonda (for short, the Tribunal) in O.P.No.316 of 2004 dated 20-07-2005.

(2.) Brief facts of the case are that the claimant filed the claim petition against the respondents claiming compensation for the injuries sustained by him in the accident occurred on 13-09-2003 due to the rash and negligent driving of the driver of the lorry bearing No.AHH 3747, when he is proceeding in an auto, at Gandhinagar outskirts.

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