BAYANNA Vs. B. PURUSHOTAM REDDY

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (for short "the Act ") has been filed by the appellant/petitioner challenging the judgment and award dt.26/10/2005 delivered by the Motor Accidents Claims Tribunalcum-I Additional District Court, Kurnool in M.V.O.P.No.23 of 2004 granting compensation of a sum of Rs.2,23,300.00 along with 7.5% interest thereon from the date of the claim petition till the date of realization of the amount to the petitioner on account of injuries sustained by the petitioner in a road accident near Sivalayam at Kadapa-Tadipatri road on 8/3/2003.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Motor Accidents Claims Tribunal (hereinafter referred to as "the Tribunal?).

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