M SAIKRISHNA Vs. P OMKAR REDDY

JUDGEMENT

(1.) The claimant has preferred this appeal against the judgment and award passed by V Addl. District Judge, Nizamabad, (Motor Accident Claims Tribunal), (hereinafter referred to as "Tribunal") in Original Petition (OP) No.647 of 2002, in dismissing the said OP filed for awarding compensation of Rs.3,00,000/-. The parties hereinafter will be referred to as they were arrayed before the Tribunal for convenience sake.

(2.) Respondent No.1 is the owner of the lorry bearing registration No.AP 25T 3571. Respondent No.2 is the insurer of the said lorry.

(3.) This is a case of multiple injuries sustained by the claimant, being minor, represented by his father, filed the OP for award of compensation of Rs.3,00,000/-. The Tribunal by the impugned judgment and award dismissed the OP mainly on the ground that the claimant failed to prove that the accident occurred due to the rash and negligent driving of the driver of the offending lorry. As regards the award of compensation, it was observed that the disability claimed to have been sustained by the claimant was false and exaggerated and the evidence produced did not inspire the confidence of the Court. Hence, this appeal by the claimant.