PONNAMALLI BHARGAV KISHORE REDDY Vs. M. VENKATESULU

JUDGEMENT

(1.) This appeal is preferred by the petitioner/claimant, challenging the award dtd. 9/8/2016 passed in M.V.O.P.No.122/2012 on the file of Motor Accidents Claims Tribunalcum-VIII Addl.District Judge, Chittoor, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.3,78,227.00 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 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.15,00,000.00 on account of the injuries sustained by the petitioner in a motor vehicle accident that occurred on 02/3/4/2011 at about 12.00 mid night.