MALLAIAH MALLESHAM Vs. P.SHAFI KHAN

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 22-09-2005 passed in O.P.No.3012 of 2003 by the M.A.C.T. cum- XIII Additional Chief Judge, (F.T.C.) City Civil Court, Hyderabad (for short, the trial Court).

(2.) Brief facts of the case are that the claimant filed the claim petition against the respondents claiming compensation of Rs.1.00 lakh for the injuries sustained by him in the accident occurred on 15-11-2003 due to the rash and negligent driving of the driver of the lorry bearing No.AP 4T 7948, when he came for unloading the load of salt in the said lorry.

(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.