(1.) This appeal is directed against the judgment, dated 4.5.2004 passed in MOP No. 290 of 2001 by the learned Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Visakhapatnam (for short "the Tribunal").Appellant-Oriental Insurance Company Limited was arrayed as the 2nd respondent, while the 1st respondent as the petitioner and the 2nd respondent-owner of lorry bearing Registration No. ADA 8478 as the 1st respondent in OP No. 290 of 2001 before the Tribunal.
(2.) For the sake of convenience, the parties are referred to as arrayed in the O.P. before the Tribunal.
(3.) The petitioner laid the claim under Section 166 of the Motor Vehicles Act, 1988 (for short "the Act") before the Tribunal for award of compensation of Rs. 2,00,000/- for the injuries sustained by him in road accident.