LAWS(KAR)-2017-4-164

C. SATHYANARAYAN Vs. VADDI SREENIVASALU

Decided On April 10, 2017
C. Sathyanarayan Appellant
V/S
Vaddi Sreenivasalu Respondents

JUDGEMENT

(1.) The claimants in MVC No. 176-177/2010 on the file of MACT-X, Ballari have come up in this appeal on two grounds. One seeking enhancement of compensation and another for shifting of liability to pay compensation on the insurer of the offending vehicle.

(2.) The records would indicate that the road traffic accident dtd. 20/9/2009 has taken place involving two vehicles an APE delivery vehicle bearing registration No. AP.02.W-4684 and another motorcycle TVS Star City motorcycle.

(3.) The accident has taken place at about 1.00 pm on 20/9/2009 near Chadam village gate on Ballari-Rayadurga road, Rayadurga Mandal, Ananthpura district, Andhra Pradesh. Complaint is registered with Rayadurga Police of Ananthpura district in Crime No. 143/2009.