RELLA APPANNA Vs. P NARAYANA RAO

JUDGEMENT

(1.) This appeal is filed by the injured claimant challenging the award, dated 5th March, 2002 passed by the Motor Accidents Claims Tribunal (District Judge), Vijayanagaram in MOP No. 742 of 1999. Challenge in this appeal is to the quantum of compensation on the ground that it is grossly inadequate.

(2.) I have heard the learned Counsel appearing for the Appellant-claimant and the learned Counsel appearing for the third Respondent-Insurance Company.

(3.) The accident took place on 30th October, 1998 at about 6.00 p.m. while the Appellant was proceeding in an auto bearing No. AP-35-T-1965 from Nellimarla to his house at Itakarapalli Village. The accident occurred as the auto turned turtle on account or rash and negligent driving of the driver of the auto.