SYED HUSSAIN Vs. A.ASHOK

JUDGEMENT

(1.) Assailing the judgment and decree dated 24.11.2006 in O.P. No.491 of 2003 passed by the Motor Accidents Claims Tribunal - cum - District Judge, Nizamabad (for short 'the Tribunal'), appellant filed the present appeal.

(2.) Vide the aforesaid judgment, the Tribunal has awarded an amount of Rs.10,000/- towards compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization against respondent Nos.1 and 2 jointly and severally as against the claim of Rs.2,00,000/- (Rupees two lakhs only) made by the appellant for the injuries he sustained in a road accident occurred on 27.12.2002.

(3.) Heard Mr. Azar Sravan Kumar, learned counsel for the appellant and Mr. P. Bhanu Prakash, learned counsel for respondent No.2 - Insurer. Despite service of notice on respondent No.1, none appeared.