PULAVARTHI DANIYELU Vs. KOLLAM SUDHAKARA BABU

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/claimant impugning the order dtd. 22/7/2009 of the learned Chairman, Motor Accident Claims Tribunal - Cum -Additional District Judge, Eluru in OP.No.80 of 2007.

(2.) Heard arguments of Sri BV Krishna Reddy, the learned counsel for appellant and Sri G.Arun Showri, the learned Central Government counsel for respondent No.2.

(3.) The short question involved in this appeal is whether in the facts and circumstances of the case, the learned claims tribunal erred in not fastening the liability on the owner of the offending vehicle.