GADDAM SAYANNA Vs. P. KISTAIAH

JUDGEMENT

(1.) This appeal is preferred by the appellant, who is the claimant before the Court below assailing the judgment of the Chairman, Motor Accident Claims Tribunal-cum-II Additional District Judge, (FTC), Nizamabad, dated 04-02-2005 in O.P.No.340 of 2001 on the grounds that the Court below failed to rely on the medical certificate and did not award any compensation towards simple injuries sustained by the claimant.

(2.) Heard both counsel.

(3.) The claimant allegedly sustained as many as six injuries and all are simple in nature as evident from Ex.A2- wound certificate. The injuries are in the form of lacerations, abrasions and contusions. The Court below opined that the victim did not adduce any cogent and legal medical evidence to prove the injuries and accordingly dismissed the claim of the claimant.