SHAIK MOULALI Vs. VANAMU VENKANNA

JUDGEMENT

(1.) This appeal is directed by the claimant against the award dated 29.12.2005 passed by the Motor Accidents Claims Tribunal-cum-III Additional District Judge (FTC II), Khammam (for short 'the Tribunal), in M.A.T.O.P.No.915 of 2001, whereby the tribunal dismissed the O.P. on the ground that Ex.A.3 medical certificate shows that X ray reveals that the injury is an old fracture to ring finger of right hand and that Ex.B.1 does not fall for consideration in the circumstance stated in issue No.1 and that the petitioner has not made out a case by way of evidence to prove the accident and the treatment.

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(3.) For the sake of convenience, the parties herein are referred to as arrayed in the tribunal.