POLLE NARASIMHA REDDY Vs. SURI ANJANEYA GOUD

JUDGEMENT

(1.) Assailing the Award and decree dated 17.04.2006 in O.P. No.1238 of 2003 passed by the V Additional Metropolitan Sessions Judge - cum - XIX Additional Chief Judge, City Criminal Courts, Hyderabad (for short 'the Tribunal'), appellant filed the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.70,000/- towards compensation with proportionate costs and interest at 7% per annum thereon from the date of petition till the date of realization against respondent Nos.1 to 3 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 12.03.2003.

(3.) Heard Mr. C. Buchi Reddy, learned counsel for the appellant - petitioner. Despite service of notices on respondent Nos.1 and 2, none appeared. There was no representation on behalf of respondent No.3 and since the matter is of the year, 2006, the same is being disposed of this Court on perusing the record.