S. SATISH KUMAR Vs. V. C. THIMMARAYAN

JUDGEMENT

(1.) Aggrieved by the order dtd. 27/2/2006 in M.V.O.P. No.450 of 2000 passed by the Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Chittoor (for short 'the tribunal'), the claimant preferred this appeal seeking enhancement of quantum of compensation.

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

(3.) The claimant filed a petition under Sec. 166 of the Motor Vehicles Act, 1988, for a compensation amount of Rs.2,00,000.00 with interest.