KONDAPURAM ASHOK Vs. R.SRINIVAS REDDY

JUDGEMENT

(1.) Feeling aggrieved by the order dated 20.01.2006 passed in M.V.O.P. No.122 of 2002 by the Special Judge for the Trial of Offences under SCs & STs (POA) Act-cum-VI Additional Metropolitan Sessions Judge-cum-XX Additional Chief Judge, Secunderabad, appellant/claimant preferred the present appeal.

(2.) The learned Tribunal has awarded an amount of Rs.19,130/- towards compensation with interest at the rate of 6% per annum, from the date of petition till its realization as against the claim of Rs.2,00,000/- made by the appellant/claimant.

(3.) On consideration of the entire evidence on record, the learned Tribunal gave a finding that the accident was due to rash and negligent driving of the driver of the offending vehicle. Admittedly, the 2nd respondent, Insurance Company, herein did not file any appeal challenging the said finding. Therefore, the said finding has attained the finality.