B MALLIKARJUNA Vs. T.RAMALINGESWARAM

JUDGEMENT

(1.) This appeal is preferred by the claimant challenging the award dtd. 24/3/2017 passed in M.V.O.P.No.403/2009 on the file of Motor Accidents Claims Tribunal-cum-I Addl.District Judge, Kurnool, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.4,83,530.00 with interest @ 7.5% P.A. from the date of petition, 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 (1) (c) of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.10,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident occurred on 15/11/20081 while the petitioner was proceeding on a motor bike towards Bavipalli Village from Peapulli village and when reached Bavipalli Village bus stop, one tractor-trailer bearing No.AP21 X 7577 and 7558 driven by its driver/3rd respondent in rash and negligent manner with high speed, dashed the motor bike, due to which the petitioner fell down and sustained grievous injuries.