TADISETTI KONDA Vs. MEKA PRAKASA REDDY

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 - VI Additional District and Sessions Judge (Fast Track Court) Krishna district (for short, 'Tribunal') in M.V.O.P.No.206 of 2001 dated 25.11.2004, awarding compensation of Rs.75,000/ -as against the claim of Rs.3,00,000/ -(Rupees three lakhs 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 K.Ramakrishna Rao, the learned counsel for the appellant. Both the respondents i.e. 1st respondent -driver and the 2nd respondent - Andhra Pradesh State Road Transport Corporation (for short, 'the Corporation') are served but called absent with no representation. Taken as heard both the respondents for their 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: