D.PRAVEEN Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Feeling aggrieved by the award of Rs.2,75,000/- (Rupees two lakhs seventy five thousand only) towards compensation as against the claim of Rs.6,57,000/-, laid under Section 166 of the Motor Vehicles Act, 1988 (for short ' MV Act '), seeking enhancement of the same, appellant preferred this Civil Miscellaneous Appeal assailing the award and decree dated 09.04.2007 passed by the learned Chairman, Motor Accidents Claims Tribunal - cum - Additional District Judge (Fast Track Court), Ranga Reddy District, at L.B. Nagar (for short 'the Tribunal').

(2.) The appellant is claimant in the O.P. before the Tribunal, while respondent No.2 - the Commissioner, Self Employment Scheme, M/s. SETWIN, Purani Haveli, Hyderabad, and respondent Nos.4 to 6 are owners of the SETWIN bus bearing No.ADT 8296 (Route No.158/4/U), which involved in the accident, and respondent No.3 is driver and respondent No.1 is insurer of the SETWIN bus.

(3.) Before the Tribunal, respondent No.4 to 6, owners of the SETWIN bus, remained ex parte; and against respondent No.3, driver of the SETWIN bus, the O.P. was dismissed. Respondent Nos.1 and 2, insurer of the SETWIN bus and the Commissioner, Self Employment Schemes, SETWIN, alone, contested the O.P. by filing separate counters.