ELURU APPALA SATYA RAO Vs. P. MANOJ

JUDGEMENT

(1.) This appeal is preferred by the petitioner/claimant challenging the award dtd. 31/10/2011 passed in M.V.O.P.No.832/2008 on the file of Motor Accidents Claims Tribunal-cum-I Addl.District Judge, Visakhapatnam, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.10,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of deposit, for the injuries sustained by the petitioner in a motor accident.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 r/w.455 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.1,00,000.00 on account of the injuries sustained by the petitioner in a motor vehicle accident occurred on 17/7/2008 at about 01.00 p.m. while the injured was going to his house on his scooter bearing No.AP 32D 499, by the offending car bearing No.AP 9 BA 6345, driven by the 1st respondent/driver, which met with an accident at Industrial Estate, Kancharapalem, Visakhapatnam.