JADAV BHOJARAM Vs. A.BHOOMA GOUD

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 - II Additional District Judge, Nizambad, (for short, 'Tribunal') in M.V.O.P.No.699 of 2001 dated 01.08.2006, awarding compensation of Rs.35,000/ - (Rupees thirty five thousand only) as against the claim of Rs.1,00,000/ -(Rupees one 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 M/s K.Sarala Mahender Reddy, the learned counsel for appellant, Sri Naresh Byrapaneni, the learned standing counsel for 2nd respondent -The New India Assurance Company Limited and the 1st respondent -owner of crime vehicle, who was served with notice called absent with no representation. Taken as heard the 1st respondent for his 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.) 1st respondent -owner of the jeep not only before the Tribunal but also herein remained ex parte.