REDDY NARSINGA RAO Vs. A.V.V.RAMAKRISHNA

JUDGEMENT

(1.) This appeal is preferred by the claimant, challenging the award dtd. 10/11/2014 passed in M.V.O.P.No.275/2012 on the file of Motor Accidents Claims Tribunal-cum-I Addl.District Judge, Visakhapatnam, (for short 'the Tribunal'), wherein the Tribunal partly allowed the petition, awarded compensation of Rs.5,30,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation, for the injuries sustained by him in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties before the tribunal.

(3.) As seen from the record, the petitioner filed the application U/s.166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.8,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident that occurred on 28/5/2010.