P.RIYAZ KHAN Vs. N.NEELAVATHY

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 17/11/2009 on the file of Motor Accident Claims Tribunal -cum- VI Additional District Judge (FTC), Gooty, passed in M.V.O.P.No.570 of 2007, whereby the Tribunal dismissed the claim of claimant, the instant appeal is preferred by the appellant-claimant claiming the compensation amount.

(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 of Motor Vehicles Act, 1988 and under Rule 455 of Andhra Pradesh Motor Vehicles Rules 1989 against the respondents praying the Tribunal to award an amount of Rs.4,00,000.00 towards compensation for the injuries sustained by him in a Motor Vehicle Accident occurred on 11/2/2005.