REDDY BALARAM Vs. POTNURI ADINARAYANA

JUDGEMENT

(1.) Feeling aggrieved by rejection of his application for payment of compensation by the Motor Accidents Claims Tribunal-cum-Additional District Judge's Court, Vizianagaram, vide its order dated 02.06.2003 in O.P. No. 902 of 2001, the unsuccessful Petitioner in the O.P. filed the present appeal.

(2.) The facts giving rise to the filing of this appeal are briefly stated as under:

(3.) Chapter X of the Act provides for liability for payment of compensation without fault in certain cases. Section 140 of the Act envisages liability for payment of compensation on the no fault principle. Section 163A of the Act enables a person to claim compensation on structured formula basis. If a claim under this section is made, the claimant is not required to plead and establish that the death or permanent disablement in respect of which the claim has been made was due to any wrongful act, neglect or default of the owner or owners of the vehicle or vehicles concerned or of any other person. Under Section 166 of the Act, an application for compensation arsing out of an accident is maintainable.