KATTA RANGA CHARY Vs. DODIYA KAMAL KISHORE

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Award and Decree dated 27.07.2006 passed in M.V.O.P.No.799 of 2004 by the Motor Accidents Claims Tribunal-cum-V Additional District Judge, Warangal (for short, the Tribunal).

(2.) The brief facts of the case are that on 29.09.2003 at about 11.00 A.M., the appellant started from his house to go to his college at Hanamkonda on his scooter bearing No.AP36F 1081 and was proceeding towards Vemuganti Manohar Rao Polytechnic College, Hanamkonda, and when he reached Bhadrakali Petrol Pump, Warangal, Maruti Car bearing No.AHS 6708 came in a rash and negligent manner with high speed and dashed the scooter of the appellant from its back side. In the said accident, the appellant fell down on the road and sustained injuries. He filed aforesaid OP against respondent Nos.1 and 2, owner and insurer of car, claiming compensation of Rs.80,000/- for the injuries sustained by him.

(3.) Before the Tribunal, respondent Nos.1 and 2 filed their separate counters denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.