TELUGU BHEEMUDU Vs. GIRISH KUMAR RAVAL AND ORS.

JUDGEMENT

(1.) THIS appeal is filed by the appellant/petitioner under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act'), aggrieved by the award, dated 30.7.2004, passed by the Chairman, Motor Vehicle Accident Claims Tribunal -cum -III Additional District Judge, Kurnool at Nandyal, Kurnool District, in MVOP No. 261 of 2003, awarding compensation of Rs. 33,720/ -. The appellant/petitioner filed the above O.P., under Section 166(a) of the Act, claiming compensation of Rs. 1,00,000/ - against respondent Nos. 1 and 2, on account of the injuries suffered by him in a motor vehicle accident, that occurred on 11.1.2002.

(2.) FOR the sake of convenience, the parties hereinafter will be referred to as they are arrayed in the original petition.

(3.) BEFORE the Tribunal, the first respondent remained ex parte.