D.RAJANNA S/O BAJANNA Vs. S.NAGESH

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 27.07.2006 in O.P. No.927 of 2002 passed by the Motor Accidents Claims Tribunal - cum - IV Additional District Judge (Fast Track Court), Nizamabad (for short 'the Tribunal'), the appellant - claimant preferred the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.2,01,000/- (Rupees two lakhs and one thousand only) as compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization. The Tribunal exonerated the liability on respondent No.2 - Insurer, and only directed respondent No.1 - Insured to pay the same.

(3.) The appellant - claimant filed the claim petition before the Tribunal under Section 166 (1) (a) of the Motor Vehicles Act, 1988, seeking an amount of Rs.3,00,000/- towards compensation against respondent Nos.1 and 2, owner and insurer of the crime vehicle.