BONDALA RAMA RAO Vs. LAKSHMIPOOJA

JUDGEMENT

(1.) This appeal is preferred by the Appellant/claimant, challenging the award dtd. 3/2/2016 passed in M.V.O.P.No.36/2013 on the file of Motor Accidents Claims Tribunalcum-XIII Addl.District Judge, Vijayawada, (for short "the Tribunal'), wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.1,33,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation to the respondent/claimant for the injuries sustained by the claimant.

(2.) For the sake of convenience, the parties will be referred to as parties in the M.V.O.P.

(3.) As seen from the record, originally the appellant/petitioner filed an application U/s.166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.5,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident that occurred on 1/10/2011.