D.VEERARAGHAVULU Vs. R.MILEARI

JUDGEMENT

(1.) The appellant - injured claimant preferred this appeal, under Section 173 of the Motor Vehicles Act, 1988, ('the Act' for short), not being satisfied with the quantum of compensation awarded by the learned Chairman, Motor Accident Claims Tribunal - cum III Additional District Judge, Tirupati, in MVOP.No.103 of 2003.

(2.) Heard the submissions of the learned counsel for the appellant/claimant and the learned counsel for the second respondent/insurance company. This appeal against the 1st respondent owner of the vehicle was dismissed for default vide order, dated 05.07.2016.

(3.) The parties in this appealshall hereinafter be referred to as they are arrayed in the Original Petition before the Tribunal.