ARKALA PRAKASH Vs. BALAKISHAN RAO

JUDGEMENT

(1.) This appeal is directed against the order, dated 4.11.1998 passed by the Chairman, Motor Accidents Claims Tribunal-cum-Additional District Judge, Nizamabad in O.P. No.731 of 1993.

(2.) I have heard the learned Counsel appearing for the appellant.

(3.) This is a claimant's appeal. The appellant filed O.P. before the Tribunal below under Section 166 of the Motor Vehicles Act seeking compensation of Rs. 1,20,000/- in respect of the injuries sustained by him in a motor vehicle accident occurred on 29.7.1993. The first respondent is the owner of the motor cycle LML Vespa bearing No.AAR 7262. The second respondent is the person, who was driving the said vehicle at the relevant time. The third respondent is the insurance company with which the vehicle was insured on the date of accident.