K. SRINIVASULU Vs. E. GURAVAIAH

JUDGEMENT

(1.) In this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 claimant impugned the award dtd. 18/3/2011 of learned Chairman, Motor Accidents Claims Tribunal-cum-V Additional District and Sessions Judge, Tirupati (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.449 of 2009.

(2.) Heard arguments of Sri J.Ugra Narasimha, the learned counsel for appellant and Sri Srinu Babu, the learned counsel appearing on behalf of Sri N.Nageswara Rao, the learned counsel for respondent No.2-Insurance Company. None entered appearance for respondent No.1 who is owner of the offending vehicle.

(3.) The following facts are required to be noticed: