D.PEDDA NARSAIAH Vs. HARI SINGH BADAVATH

JUDGEMENT

(1.) THE injured -claimant filed this appeal, having been aggrieved by the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum - VIII Additional District Judge, Nizambad, (for short, 'Tribunal') in M.V.O.P.No.1099 of 2002 dt.004.10.2006, awarding compensation of Rs.5,500/ - (Rupees five thousand and five hundred only) as against the claim of Rs.1,50,000/ -(Rupees one lakh fifty thousand only), for enhancement of compensation as prayed for in the claim petition under Section 166 of the Motor Vehicle Act, 1988 (for short, 'the Act').

(2.) HEARD M/s V.Tulasi Reddy, the learned counsel for appellant, Sri P.Harinath Gupta, the learned standing counsel for 2nd respondent -The New India Assurance Company Limited and the 1st respondent -owner of crime vehicle, who was served with notice called absent with no representation. Taken as heard the 1st respondent for his absence to decide on merits and perused the record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(3.) 1st respondent -owner of the crime vehicle not only before the Tribunal but also herein remained ex parte.