ORIENTAL INSURANCE CO LTD Vs. D KIRAN KUMAR

JUDGEMENT

(1.) SINCE these two appeals arise out of the same claim petition, they are being disposed of by a common order. For the sake of convenience, the parties to these appeals would hereinafter be referred to as they are arrayed in the Tribunal.

(2.) DURING the minority of the claimant, his father as his guardian filed a claim petition under Section 166 of the Motor vehicles Act ('the Act') seeking compensation of Rs. 2,00,000/- from the respondents, who are the owner and insurer of the lorry bearing No. AP 28 T 6311 alleging that when the claimant and his friend were proceeding on a scooter, the driver of the lorry of the first respondent due to his rash and negligent driving dashed the lorry against the scooter resulting in grievous injuries to the claimant and consequent permanent disability to him.

(3.) FIRST respondent chose to remain ex parte both before the Tribunal and in this Court.