R.SUKESH REDDY Vs. PRAVEEN IQBAL KARANALI

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant questioning the order passed in O.P.No.198 of 2000 dt.19-12-2003 of the M.A.C.T.- cum-I Additional Chief Judge, City Civil Court, Secunderabad (for short, the Tribunal).

(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 09-04-1999 due to the rash and negligent driving of the driver of the lorry bearing No.MH 15G 501, when he is proceeding in a car, at Baba Ka Dhaba hotel, Manmad Road, Maharastra.

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