C. GURU PRASAD REDDY Vs. ERANNA CHETTIVAR

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant impugning the order dtd. 8/5/2007 of the learned Chairman, Motor Accidents Claims Tribunal - Cum - IV Additional District Judge, Tirupati in MVOP.No.308 of 2005.

(2.) Heard arguments of Kumari Shalini, the learned counsel appeared on behalf of Sri O.Uday Kumar, the learned counsel for appellant and Sri Gudi Srinivasu, the learned counsel for respondent No.2/ insurance company.

(3.) An injured claimant filed his claim for Rs.1,50,000.00 as compensation under Sec. 166 of the Motor Vehicles Act, 1988. A Tata Sumo bearing registration No. AP 25 J 2805 is stated to be the offending vehicle. It is owned by R1/ Sri Eranna Chettivar and it was insured with R2/ M/s Oriental Insurance Company Limited. The subject matter accident was registered as Cr.No.152 of 2009 by Chandragiri Police Station, Chittor District and FIR was exhibited as per Ex.A1. After due investigation, the driver of the offending vehicle was prosecuted by the State on presentation of its charge sheet/ Ex.A2.