VOJJE MAHANKALI Vs. M. SATYANARAYANA

JUDGEMENT

(1.) Feeling aggrieved by the order and decree dated 18.01.2006 in M.V.O.P. No.263 of 2002 passed by the Motor Accidents Claims Tribunal - cum - III Additional District & Sessions Judge (Fast Track Court), Medak (for short 'the Tribunal'), the petitioner preferred the present appeal.

(2.) Vide the aforesaid order, the Tribunal dismissed the claim petition filed by the appellant - petitioner against respondent Nos.1 and 2, owner and insurer of Jeep bearing registration No.AP-15-E- 4418, under Section 166 of the Motor Vehicles Act, 1988 seeking compensation of Rs.2,50,000/- for the injuries he sustained in a road accident, on the ground that the petitioner failed to prove that he sustained grievous injuries in the accident and the appellant received the same by 'horn of bull'.

(3.) Heard Mr. Palle Sriharinath, learned counsel for the appellant - petitioner and Mr. J. Sunil Kumar, learned counsel for respondent No.2 - Insurer. It is relevant to note that the above appeal was dismissed for default against respondent No.1 by this Court vide order dated 27.06.2016.