C.PRABHAKAR Vs. A.N.RAGHAVA VENKATRAMANA

JUDGEMENT

(1.) DISSATISFIED with the award of compensation of Rs.1,26,200/ - out of the total claim of Rs.3,00,000/ - by order dated 24.01.2006 passed in M.V.O.P.No.37 of 2000 by the Motor Accidents Claims Tribunal cum VIII Additional District Judge (FTC), Chittoor (the Tribunal, for brevity), the claimant preferred this appeal.

(2.) THE appellant herein is the claimant and the respondents herein are the respondents before the Tribunal and for the sake of convenience, the parties will be hereinafter referred to as per their array before the Tribunal.

(3.) THE first respondent owner of the offending lorry remained ex parte. The second respondent Insurance Company contested the matter and resisted the claim of the claimant on various grounds.