GADIRAJU BALARAMA RAJU Vs. D SUNDRAIAH MAJOR

JUDGEMENT

(1.) THE appellant filed OP no. 1477 of 2002 in the Court of the Motor accidents Claims Tribunal-cum-I Additional district Judge, Khammam against the respondents claiming a sum of Rs. 3,00,000/-, as compensation for the injuries and disabilities suffered by him in a motor vehicle accident.

(2.) IT was alleged that when the appellant was proceeding on 27. 3. 2002 on a bicycle at Budidigadda, an oil tanker bearing No. AIL 5377, owned by the first respondent and insured with the second respondent, came in a rash and negligent manner, dashed against him and ran over his leg. Fracture injuries were said to have been suffered to the right leg leading to amputation, and other multiple injuries to the body.

(3.) THE Tribunal dismissed the O. P. , through order, dated 22. 12. 2008, on the ground that it was dismissed against the first respondent in the year 2004 itself. The said order is challenged in this MACMA.