BOMMABOINA RAMAKRISHNA Vs. GAJJALA PULLA REDDY ANR

JUDGEMENT

(1.) This appeal has been filed by the petitioner in MVOP.No.249 of 2003 aggrieved by the decree and order, dated 18.11.2006 passed by the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Court, Kadapa at Proddatur (for short "the tribunal") in awarding compensation of Rs.70,000/- against the claim of Rs.3,20,000/-, for the injuries sustained by him in the motor vehicle accident that occurred on 25.06.2002 and sought for enhancement of compensation.

(2.) The parties hereinafter referred to as petitioner and respondents as arrayed in the Tribunal.

(3.) The factual matrix of the case is thus: