MUNAGALA SRINIVASULU REDDY Vs. S. JAYARAMI REDDY

JUDGEMENT

(1.) THIS appeal is directed by the claimant against the Nil Award passed by the Motor Accidents Claims Tribunal -cum -District Judge, Nellore, in O.P. No. 120 of 2002, dated 19.04.2006.

(2.) THE parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.

(3.) THE first respondent is the owner of the jeep and the second respondent is the Insurance Company. The first respondent remained ex parte. The second respondent contested the matter and denied the material averments made by the claimant.