POTHURAJU CHANDRAIAH Vs. G NARASIMHA

JUDGEMENT

(1.) THIS appeal is filed by the claimant aggrieved by the order and decree dated 30. 01. 1998 passed in M. V. O. P. No. 135 of 1995 on the file of the Motor Vehicles claims Tribunal (III ADJ), Guntur.

(2.) THE claimant filed the claim petition under Section 166 of Motor Vehicle Act, 1998 on account of the injuries sustained by him in a motor vehicle accident occurred on 12. 01. 1995.

(3.) I have heard the learned counsel appearing for the appellant. Though served with notice, first respondent, the owner of the lorry, and second respondent, the insurer, did not make their appearance.