SANJEEVAN NARAGOUD Vs. M VASUDEVA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises out of the award dated 27.02.2003 in O.P. No. 7 of 1999 on the file of the Motor Vehicle Accident Claims Tribunal-cum-Principal District Judge's Court, Medak at Sangareddy (for short 'the Tribunal').

(2.) The claimant in the O.P. is the Appellant, who filed this appeal feeling dissatisfied with the quantum of compensation awarded by the Tribunal.

(3.) A perusal of the record shows that no proof of service on Respondent No. 1, owner of the vehicle, is available. Notice was served on Respondent No. 2, but there is no appearance on its behalf. In view of non-service of notice on Respondent No. 1, the Civil Miscellaneous Appeal is dismissed qua this Respondent.