KATNAM NARASIMHAMURTHY Vs. CHIKKAM ESWARARAO

JUDGEMENT

(1.) This appeal is preferred by the Appellant/claimant, challenging the award dtd. 2/6/2011 passed in M.V.O.P.No.61/2007 on the file of Motor Accidents Claims Tribunal- cum-II Addl.District Judge, East Godavari at Amalapuram, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.1,16,000.00 with interest @ 7.5% P.A. from 20/12/2006, till the date of deposit to the claimant for the injuries sustained by the claimant.

(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.3,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident occurred on 25/12/2005 while the petitioner was travelling on his two wheeler by the offending Auto bearing No.AP5V 6567 belonging to the 2nd respondent, which met with an accident at Kapavaram Village, West Godavari District.