MURAM MOHAN Vs. GUNDUMOGULA VENKATA RAMA RAO

JUDGEMENT

(1.) AGGRIEVED by the quantum of compensation awarded in OP No.628/1994 on the file of Motor Accidents Claims Tribunal-I Additional District Judge, Nellore, and also for not fastening the liability on the insurer to pay the compensation, the claimant preferred the present Motor Accidents Civil Miscellaneous Appeal.

(2.) THE brief facts relevant for consideration in this appeal are as follows:

(3.) THE tribunal after considering the evidence of P.Ws.1 and Exs.A-1and A-2 ie., FIR and charge-sheet held that the accident occurred due to the fault of the driver of the vehicle. The said finding remained unchallenged as no appeal has been preferred either by the owner of the vehicle or the insurance company. Further, the tribunal awarded a sum of Rs.22,700.00 as compensation to the claimant to be paid by the owner of the vehicle.