M A KAREEM Vs. SADIQ ALI ANOTHER

JUDGEMENT

(1.) This appeal is preferred by the petitioner in O.P.No.350 of 1999 on the file of the Motor Accidents Claims Tribunal-cum- IV Additional District Judge (FTC), Mahabubnagar (for short, 'the Tribunal'), dissatisfied with the award dated 30-12-2004 granting a sum of Rs.60,000 towards compensation as against Rs.1,00,000/- claimed by the petitioner under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').

(2.) The appellant herein is the petitioner before the Tribunal, while respondent Nos.1 and 2, are the owner and insurer of the Lorry bearing No.KA/33-M/236, respectively.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.