UPPU ESWARA RAO Vs. P SURYA RAO

JUDGEMENT

(1.) The appellant, who is the injured claimant, filed this appeal under Section 173 of the Motor Vehicles Act, 1988, [for short, 'the MV Act'] against the order and decree, dated 02.03.2006, passed by the Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Vizianagaram, wherein and whereby the Tribunal dismissed the claim petition.

(2.) Heard learned counsel appearing for the appellant - claimant and learned counsel appearing for the 3rd respondent insurance company.

(3.) The parties in this appeal shall be referred to as they are arraigned in the Original Petition, for the sake of convenience.