TEEGALA VENKATESWARA RAO Vs. MAGANTI NAGESWARA RAO

JUDGEMENT

(1.) This Appeal, under Sec. 173 of the Motor Vehicles Act, 1988, is filed by the injured claimant assailing the award dtd. 17/11/2011 of the learned Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, (Fast Track Court), West Godavari, Eluru (hereinafter referred to as 'the Claims Tribunal') in O.P.No.55 of 2008.

(2.) B.Sanjaiah Gandhi, the learned counsel for appellant, Sri T.Ravi Teja, the learned counsel representing Smt. A.Jayanthi, the learned counsel for respondent No.2- Oriential Insurance Company Limited submitted arguments. Respondent No.1 was served with notice, but none entered appearance.

(3.) The injured claimant seeking compensation of Rs.3,00,000.00 laid his claim under Sec. 166 of the Motor Vehicles Act before the learned Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, (Fast Track Court), West Godavari, Eluru. First respondent therein was the owner-cum-driver of the offending auto rickshaw. The second respondent therein was the insurance company. After due contest, the award was passed in the following terms: