B SREEKANTH REDDY Vs. G PRATAP REDDY

JUDGEMENT

(1.) THIS appeal has been preferred by the claimant, aggrieved by the order dated 04.12.2004 passed by the Chairman, Motor Accident Claims Tribunal -cum -Principal District Judge, R.R. District at L.B. Nagar (for short the Tribunal) in O.P.No.1171 of 2000.

(2.) FOR the purpose of convenience, the parties will be referred to hereinafter as they are arrayed before the Tribunal.

(3.) BRIEFLY , the facts of the case are as follows: