LAGISHETTY SRINIVAS Vs. TEJAVATH GANYA

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Award and Decree dated 20. 12. 2010 passed in O. P. No. 697 of 2008 by the Motor Vehicle Accidents Claims Tribunal-cum-District Judge at Karimnagar (for short, the Tribunal).

(2.) The brief facts of the case are that on 12/13-8-2007 at 12. 30 midnight, while the appellant was driving TATA Sumo bearing No. AP16 4830 from Mancherial to Hyderabad to bring computer systems, and when the TATA Sumo reached near the outskirts of Ponnala Village on Rajiv Rahadari Road, a lorry bearing No. AP29U 7477 came in a rash and negligent manner and dashed the vehicle of the appellant. In the said accident, the appellant sustained crush injury to his right hand and multiple injuries all over the body. He filed aforesaid OP against respondents Nos. 1 to 3, driver, owner and insurer of aforesaid lorry, claiming compensation of Rs. 10,00,000/- for the injuries sustained by him.

(3.) Before the Tribunal, respondent Nos. 1 and 2 remained ex parte. Respondent No. 3 filed counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.