U SRINIVASA RAO Vs. S RAMULU GOUD ANR

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Award and Decree dated 02.08.2010 passed in O.P.No.38 of 2007 by the Motor Accident Claims Tribunal-cum-I Additional District Judge, L.B.Nagar, Ranga Reddy District (for short, the Tribunal).

(2.) The brief facts of the case are that on 26.10.2006 at about 8.30 P.M., while the appellant was going by walk by the side of the road towards Vanasthalipuram, and when he reached near Vishnu Theatre on National Highway No.9, lorry bearing No.ABT 6248, came with high speed and in a rash and negligent manner and dashed the appellant. Due to the sudden impact, the appellant sustained fracture of left leg and also injuries all over his body. He filed the aforesaid OP against respondent Nos.1 and 2, owner and insurer of the lorry, respectively, claiming compensation of Rs.6,00,000/- for the injuries sustained by him.

(3.) Before the Tribunal, respondent No.1 remained ex parte. Respondent No.2 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.