SHABBIR Vs. S RAZAK SAHEB

JUDGEMENT

(1.) THE appeal is preferred by the injured claimant, who was minor at the time of accident (age 12 years) since major, having been aggrieved by the Order/A ward of the Motor Accidents Claims Tribunal -cum -I Additional District Judge at Chittoor (for short, 'Tribunal') in M.V.O.P. No. 216 of 1999 dated 09.03.2005, impugning the quantum of compensation awarded by the Tribunal of Rs. 80,000/ - against the original claim of Rs. 1,50,000/ - and subsequently amended to Rs. 3,00,000/ - against respondents 1 and 2 viz., the owner and insurer of the crime vehicle (lorry bearing No. AP 03 T 3677) for enhancement of compensation as prayed for in the appeal to allow the claim filed under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act'). Heard learned counsel for the appellant and learned counsel for 2nd respondent. The appeal claim against 1st respondent was even dismissed for default, the appeal is maintainable against the insurer of the crime vehicle vide decision in M. Chakradhara Rao v. Yelubandi Babu Rao : 2001 (1) ALT 495 (D.B.), thus the appeal is taken up for hearing. Perused the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(2.) TO what result?