MADIRI SAILOO Vs. GOPI NARESH

JUDGEMENT

(1.) THE injured -claimant filed this appeal, having been aggrieved by the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum -V Additional District Judge (Fast Track Court), Nizamabad (for short, 'Tribunal') in M.V.O.P.No.115 of 2002 dated 29.09.2004, awarding compensation of Rs.3,000/ - as against the claim of Rs.2,00,000/ -(Rupees two lakh only), for enhancement of compensation as prayed for in the claim petition under Section 166 of the Motor Vehicle Act,1988 (for short, 'the Act').

(2.) HEARD Sri M.Raja Malla Reddy, the learned counsel for the appellant and Sri C.V.Rajeev Reddy, learned standing counsel for the 2nd respondent -New India Insurance Company Limited. The 1st respondent who was served with notice is called absent with no representation and thus taken as heard the 1st respondent for the absence to decide on merits and perused the record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(3.) NOW the points that arise for consideration in the appeal are: