SHAMATHI CHINNA RAMAIAH Vs. SYED KALEEMUDDIN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment dtd. 23/1/2008 in O.P.No.1075 of 2003 passed by the Motor Accident Claims Tribunal-cum-VIII Additional District Judge, Nizamabad (for short 'The Tribunal'), the appellant/claimant preferred the present appeal.

(2.) The appellant/claimant filed the claim petition before the Tribunal under Sec. 166(1)(a) of the Motor Vehicles Act, 1988 r/w Rule 455 of the A.P.M.V Rules, 1989 for an amount of Rs.6,00,000.00(Rupees Six Lakhs only) for the injuries sustained by the appellant in the road accident.

(3.) Respondent No.1 is the owner of the auto rickshaw bearing No.AP25U4900 and respondent No.2 is the Insurance Company Limited.