ARSHED KHAN Vs. MOHAMMAD ABDUL RAZAK

JUDGEMENT

(1.) This M.A.C.M.A. is preferred by the appellant/petitioner aggrieved by the Order and decree dt.7/5/2015 in O.P No.270 of 2010 passed by the Chairman, Motor Accidents Claims Tribunal (District Judge), Nizamabad, (for short "the Tribunal").

(2.) Heard Sri Azar Sravan Kumar, learned Counsel for the appellant/petitioner and Sri. V. Durga, learned Counsel for respondent No.2/Insurance Company.

(3.) For convenience, the parties hereinafter will be referred to as they are arrayed before the Tribunal.