APSRTC Vs. JANTHRE GOVARDHAN RAO

JUDGEMENT

(1.) Aggrieved by the Judgment dtd. 19/1/2013 in MVOP.No.350 of 2012 passed by the Chairman, Motor Accident Claims Tribunal - Cum -VI Additional District Judge (FTC), Gooty, (for short 'the Tribunal'), the APSRTC, the respondent in MVOP preferred this appeal questioning the correctness of the award passed by the Tribunal.

(2.) For convenience's sake, hereinafter, the parties will be referred to as arrayed in MVOP.

(3.) The petitioner filed the claim under Ss. 140 and 166 of the Motor Vehicles Act, 1988, for the injuries he sustained in Motor Vehicle Accident that occurred on 16/4/2012.