URADI NARSIMLU Vs. NIKHAT FATHIMA

JUDGEMENT

(1.) This appeal is directed against the award, dated 01.12.2005, passed by the Motor Accidents Claims Tribunal-cum-XIII Additional Chief Judge (F.T.C.), City Civil Court, Hyderabad (for short 'the Tribunal), in O.P.No.1363 of 2004 whereby the Tribunal awarded compensation of Rs.40,750/-, against the claim of Rs.3,00,000/-, on account of the injuries sustained by the petitioner in a motor vehicle accident that occurred on 08.04.2004.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the Court below.

(3.) The brief facts of the case are hereunder: