S. RAJI REDDY Vs. K. RAM MOHAN MAJOR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the petitioner against the order and decree dtd. 15/2/2005 passed in M.V.O.P.No.2039 of 2001 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge(FTC), Nizamabad.

(2.) The brief facts of the case are as follows:

(3.) Respondent No.1 owner of the crime Auto filed a written statement denying the petition averments and stated that the crime Auto was duly insured with respondent No.2 and the policy was in force as on the date of the accident and if the Tribunal concludes that the petitioner is entitled to compensation, the same may be granted against the respondent No.2 only.