(1.) This appeal is preferred by the 3rd respondent/Oriental Insurance Company, challenging the award dtd. 23/4/2020 passed in M.V.O.P.No.194/2016 on the file of Motor Accidents Claims Tribunal-cum-I Addl. District Judge, Machilipatnam, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.20,32,800.00 with interest @ 9% P.A. from the date of petition, till the date of realisation to the petitioner, for the injuries sustained by the petitioner.
(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.
(3.) As seen from the record, originally the petitioner filed an application U/s.166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.30,00,000.00 on account of the injuries and disability sustained by the petitioner in a road accident occurred on 2/12/2015 while the petitioner was going on motor cycle bearing No.AP 16 CN 8646 to attend his duty and at about 09.45 a.m. when he reached Chitti Guduru village cross road on MachilipatnamVijayawada High Way, at that time, the 1st respondent being the driver of Innova car bearing No.AP16 CN 2525 came in his opposite direction in a rash and negligent manner and dashed the motor cycle of the petitioner, as a result of which, the right leg of the petitioner was cut off and the petitioner received other multiple injuries over his body.