A. PRAKASH Vs. THE GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This MACMA is preferred by the claimant aggrieved by the Award dated 14- 10-2008 in MVOP No.130 of 208 passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Chittoor (for short "the Tribunal") whereunder the learned Chairman dismissed the petition of the claimant on the ground that claim petition which arise out of death of claimant's father in a hit and run motor vehicle accident is not maintainable before the Tribunal.

(2.) The claimant before the Tribunal is the appellant herein and the General Insurance Company Limited represented by its Company by name the United India Insurance Company Limited, Chittoor who was the respondent before the Tribunal is the respondent herein.

(3.) The factual matrix of the case is thus: