ANANTHATI VISHNU Vs. T. ANJAIAH AND ORS.

JUDGEMENT

(1.) THIS appeal is filed under Section 173 of the Motor Vehicles Act, assailing the judgment and award dated 16.03.2004 passed in O.P. No. 1484 of 2001 on the file of Principal Motor Accidents Claims Tribunal at Nalgonda, whereby and whereunder an amount of Rs. 50,614/ - was granted as compensation to the petitioner as against the claim of Rs. 80,000/ -. For the sake of convenience, the parties to this appeal are hereinafter referred to as they are arrayed before the Tribunal.

(2.) THE facts leading to the filing of the present appeal are briefly as follows:

(3.) FIRST respondent filed counter denying the averments made in the petition inter alia contending that the accident occurred due to the rash and negligence on the part of the petitioner only. It is further contended that as on the date of accident, the crime vehicle was insured with the second respondent and hence the second respondent alone has to pay the compensation, if any payable, to the petitioner.