KOTEPALLI SAMBASIVA RAO Vs. VADLAMUDI VIKRAM

JUDGEMENT

(1.) The injured claimant preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 assailing the award dtd. 22/3/2005 of the learned Chairman, Motor Accidents Claims Tribunal (II Additional District Judge), West Godavari District, Eluru (hereinafter referred to as 'the Claims Tribunal') in O.P.No.413 of 1999.

(2.) Heard arguments of Sri B.V.Krishna Reddy, the learned counsel appearing on behalf of Sri Naram Nageswara Rao, the learned counsel for appellant and Smt. S.A.V.Ratnam, the learned counsel for respondent No.2-Insurance Company.

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