BABU Vs. S. LOKESH

JUDGEMENT

(1.) Questioning the inadequacy of compensation and absolving the insurance company from liability, the injured claimant preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 impugning the award dtd. 22/9/2012 of the learned Chairman, Motor Accidents Claims Tribunal-cum-VII Additional District Judge, (Fast Track Court), Madanapalle (hereinafter referred to as 'the Claims Tribunal') in O.P.No.58 of 2009.

(2.) Heard arguments of Sri M.D.Saleem, the learned counsel for appellant and Sri N.Ramakrishna, the learned counsel for respondent No.2-Insurance Company.

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