V RAVI Vs. B MANIYAMMA

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 22.01.2008 passed in M.V.O.P.No.1436 of 2006 by the Motor Accidents Claims Tribunal-CUM-XIII Additional Chief Judge (Fast Track Court), City Civil Court at Hyderabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 15.04.2006 at about 11.00 am., while the appellant was proceeding in his Maruti car bearing No.AP9 7767 along with his son and others from Begumpet Village towards Sultanpur Village side on Hyderabad to Srisailam Road, a lorry bearing No.AP9W 5994 came in a rash and negligent manner with high speed and dashed the Maruti car in opposite direction, as a result of which, the appellant sustained grievous injuries. He filed aforesaid MVOP against respondent Nos.1 and 2, the owner and the insurer of lorry, respectively, claiming compensation of Rs.5,00,000/- 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.