JELLIPALLI VENKATA RAO Vs. MOHAPATHI LAKSHMAIAH

JUDGEMENT

(1.) The claimant in M.V.O.P.No.160 of 2012 on the file of learned Motor Accidents Claims Tribunal-I Additional District Judge, Ongole (for short "MACT") is before this Court, filed the present appeal invoking Sec. 173 of the Motor Vehicles Act, 1988 (for short "the M.V. Act"), feeling dissatisfied with the compensation of Rs.1,69,473.00 with interest @ 6% per annum awarded to him as against his claim made for Rs.5,00,000.00 under the impugned award and decree dtd. 26/7/2013, contending that the learned MACT failed in properly considering the oral and documentary evidence placed by him in proper perspective.

(2.) As per the observations in the impugned award and decree, all the respondents remained ex parte. Respondent No.1 is the driver of a car bearing No.AP 03 AJ 4517 (hereinafter referred to as "offending vehicle"). Respondent No.2 is the owner and respondent No.3 is the Insurance Company, with which the vehicle was insured.

(3.) In this appeal, for 3rd respondent, appearance is made by the counsels.