P. RASOOL KHAN Vs. N. HARISH KUMAR

JUDGEMENT

(1.) The appellant is the Claimant in M.V.O.P.No.624 of 2005 on the file of the Motor Accident Claims Tribunal -cum- III Additional District Judge, Tirupati and the respondents are the respondents in the said case.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimant filed a Claim Petition under sec. 166 (1) (c) of Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.5,00,000.00 towards compensation on account of death of deceased P.Jabbarkhan in a Motor Vehicle Accident occurred on 23/9/2005.