LAWS(APH)-2012-2-91

MANNE SRINIVASA RAO Vs. REGALLA UMA

Decided On February 10, 2012
MANNE SRINIVASA RAO Appellant
V/S
REGALLA UMA Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant-claimant. Though served with notice, none appeared for the respondents.

(2.) This Civil Miscellaneous Appeal is filed challenging the award dated 06-05-1996 passed in MVOP.No. 1221 of 2004 by the Motor Accident Claims Tribunal (Principal District Judge), Khammam.

(3.) The learned Claims Tribunal dismissed the claim-petition filed by the appellant-claimant under section 166 of the Motor Vehicles Act, seeking compensation of Rs.1,50,000=00 for the injuries sustained by him in a motor vehicle accident on the ground that the appellant failed to prove the alleged involvement of the vehicle namely the car bearing No.GJ-2K-6632 in the accident. Challenging the said finding, the present appeal is filed.