A CHALAPATI Vs. SATHYANARAYANA N NUWAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises out of award dated 15.11.2005 in O.P.No.119 of 2001 on the file of the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Madanapalle (for short, the Tribunal).

(2.) The appellant filed this appeal feeling partly aggrieved by the abovementioned award to the extent of the Tribunal disallowing his claim towards compensation.

(3.) I have heard Sri M. Venkatramana Reddy, learned counsel for the appellant. There is no representation for respondent No.1 in spite of service of notice. Despite service of notice, Sri B.Devanand, learned counsel, who entered appearance for respondent No.4, is not present. Though respondent No.3 is not served, the learned counsel for the appellant stated that no relief is claimed against her and therefore non-service of notice on her is inconsequential.