KANNEBOINA MURALI Vs. D.VASUDEV

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 14.06.2006 passed in O.P.No.520 of 2003 by the Motor Accidents Claims Tribunal (III Additional District Judge) (Fast Track Court) at Nalgonda (for short, the Tribunal).

(2.) The brief facts of the case are that on 01.11.2002 at about 6.00 am., while the appellant and some others were traveling in jeep bearing No.AP23A 7650 from Hyderabad to Devarakonda, and when the jeep reached near Choudarpally Gate of Yacharam Mandal, the driver of the jeep drove it in a rash and negligent manner at high speed, due to which, the jeep turned turtle. In the said accident, the appellant sustained fracture injures, head injury and other injuries all over his body. He filed aforesaid OP against respondent Nos.1 and 2, owner and insurer of aforesaid jeep, claiming compensation of Rs.1,50,000/- for the injuries sustained by him.

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