E.NARSIMHA Vs. E.SHRAVAN KUMAR

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 23-06-2006 passed in O.P.No.339 of 2004 by the III Additional Chief Judge, 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.4.00 lakhs for the injuries sustained by him in the motor accident when he is proceeding on his scooter with milk cans at Sagar to Hyderabad High-way..

(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.