B ASHOK REDDY Vs. AMULKOMMAWAR

JUDGEMENT

(1.) AGGRIEVED of the dismissal order and decree, dated 27 -04 -2004 in O.P. No.424 of 1998, passed by the learned Chairman, Motor Accidents Claims Tribunal cum I Additional District Judge, Adilabad, by rejecting the request for grant of compensation of Rs.2,50,000/ - with interest at 18% per annum laid under Section 166 (1)(a) of the Motor Vehicles Act, 1988 read with Rule 455 of the Andhra Pradesh Motor Vehicles Rules, 1989, the instant appeal is preferred by the appellant petitioner.

(2.) THE appellant herein is petitioner in the said OP before the Tribunal, while respondent Nos.1 and 2, who are owner and insurer of Tractor and Trailer bearing registration No.AP 1 -T 1355 and 1356, respectively, are also respondent Nos.1 and 2.

(3.) FOR the sake of convenience, the parties are hereinafter referred to as they were arrayed in the O.P. before the Tribunal.