K.SHANKER RAO Vs. M.D. RAVIKANTH

JUDGEMENT

(1.) THE claimant filed this appeal challenging the award dated

(2.) 05.2005 passed in O.P.No.167 of 2002 by the Motor Accident Claims Tribunal -cum -District Judge, Adilabad (for short the Tribunal). The appellant claimed a total compensation of Rs.4,00,000/ - and the Tribunal awarded only Rs.25,000/ - to him. 2. The parties hereinafter referred to as arrayed before the Tribunal for the sake of convenience.

(3.) THE 1st respondent owner of the car filed counter denying the material averments made by the claimant. It is further contended that the car driver was not negligent. The 2nd respondent is the insurance company with which the car was insured filed counter and averred that the driver of the car was not negligent and the claimant is not entitled for the amounts claimed by him.