MD PERVEZ SUBHANI Vs. GHOUSE KHAN

JUDGEMENT

(1.) This appeal is preferred by the appellant/claimant in O.P.No.525 of 2003, on the file of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-III Additional District Judge at Karimnagar, (for short, 'the Tribunal'), against the order, dated 19.01.2005, whereunder and whereby the claim petition filed by the appellant/claimant under Section 166(1)(a) of the Motor Vehicles Act, 1988 (for short, 'the Act') for injury sustained by him in the accident was dismissed.

(2.) Heard Sri V.Ravi Kiran Rao, learned counsel for the appellant and Sri Kota Subba Rao, learned Standing Counsel appearing for the 3rd respondent.

(3.) The appellant is the claimant, while the 1st respondent is the driver of the lorry and the 2nd respondent is the owner of the lorry i.e., Tipper bearing No.AP 36U 1678 that involved in the accident and the 3rd respondent is the insurer of the offending vehicle, in the O.P. before the Tribunal.