G. JAYARAMI REDDY Vs. A.V.N MURALIMOHAN

JUDGEMENT

(1.) Introductory: The appellant herein is the claimant before the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge (F.T.C), Kurnool at Nandyal (for short "the learned MACT"). He filed the case claiming compensation for the damages caused to his Tractor and Trailer bearing Registration Nos.AP 21 K 4127 and AP 21 K 4128 in an accident that occurred on 19/4/2008, due to the rash and negligent driving of lorry bearing No.AP 21 W 4758 (hereinafter referred to as "the offending vehicle") by its driver.

(2.) Respondent No.1 is the owner of the lorry / offending vehicle. Respondent No.2 is the Insurance Company. The appellant claimed compensation of Rs.1,50,000.00, but the learned MACT awarded compensation of Rs.41,400.00. Contending the same as inadequate and unreasonable, the present appeal is filed.

(3.) For the sake of convenience, the parties will be hereinafter referred to as the petitioner and the respondents, as and how they are arrayed before the learned MACT.