AJEMERA SURYA Vs. D.GANGADHAR

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 28-04-2006 passed in O.P.No.917 of 2002 by the M.A.C.T.-cum-IV Additional District Judge, (F.T.C.), Nizamabad. (for short, the Tribunal).

(2.) Brief facts of the case are that the claimant filed the claim petition against the respondents claiming compensation of Rs.3.00 lakhs for the injuries sustained by him in the accident occurred on 03-04-2002 in a motor accident occurred near Victoria Hospital road at Nadpalli village shivar.

(3.) In the claim petition, the respondents, who are the owner and insurer of the crime vehicle, filed their counters denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.