NEW INDIA ASSURANCE COMPANY LTD. Vs. TEKURI VASUDEVAIAH

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 13/9/2012 in M.V.O.P. No. 579 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Kadapa (for short, "the tribunal"), the second respondent, New India Assurance Company Limited, represented by its Divisional Manager, Kadapa, preferred the present appeal seeking dismissal of the M.V.O.P.

(2.) For convenience, the parties herein will be referred to as arrayed in the M.V.O.P.

(3.) The claimant has filed a claim petition under Sec. 166 of the Motor Vehicles Act seeking compensation of Rs.6,00,000.00 for the injuries he sustained in a motor vehicle accident that occurred on 22/4/2008.