(1.) The present appeal is filed by the appellant under Section 173 of the Motor Vehicles Act, 1988 (for short "the Act") against the judgment and decree dated 01-11-2004 passed in O.P.No.766 of 2000 by the Chairman, Motor Accidents Claims Tribunal - cum - I Additional District Judge, Ranga Reddy District ('Tribunal'), wherein and whereby the Tribunal granted Rs.2.00 lakhs towards compensation against the appellant herein, who is the 2nd respondent in the claim petition along with interest @ 9% per annum from the date of petition till date of payment.
(2.) The appellant herein, is the 2nd respondent and owner of the goods and respondents 1 to 4 were petitioners/claimants and 5th respondent herein is the 1st respondent, who is the owner of the vehicle, in the original petition.
(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.
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