PULLEMLA KRISHNAIAH Vs. CHIRTALA ANJANEYULU

JUDGEMENT

(1.) This appeal is filed by the injured-claimant against the order dated 20/7/1996 in OP No.32 of 1992 passed by the Motor Accidents Claims Tribunal (Additional District Judge), at Nalgonda on the ground that the compensation granted is inadequate and thereby seeking enhancement of the same.

(2.) The respondents 1 and 3 though served with notices, there was no representation on their behalf. Whereas the second respondent-owner of the vehicle remained ex parte before the Tribunal below and as such, service of notice on second respondent in this appeal is not necessary.

(3.) In the Tribunal below the appellant was examined as PW1 and the certified copy of FIR was marked as Ex.A1 and certified copy of INjury Certificate was marked as Ex.A2 without any objection from the opposite parties.