K.KISTAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the Order and Decree dated 15-11-1997 passed in O.P.No.897 of 1993 by the II Additional Chief Judge, City Civil Court, Hyderabad (for short, the trial Court).

(2.) Brief facts of the case are that the claimants, who are the legal heirs of the deceased-K Sudhakar Reddy, filed the claim petition against the respondents claiming compensation of Rs.2.00 lakhs for the death of the deceased in the accident occurred on 03-07-1993 due to the rash and negligent driving of the driver of the military truck bearing No.A.87-D 74191, when he is proceeding on his cycle at Public Garden, Hyderabad.

(3.) In the claim petition, the respondents filed their written statement denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.