NATIONAL INSURANCE COMPANY LTD. Vs. KUNAPALLI PULLAIAH

JUDGEMENT

(1.) Aggrieved by the order dtd. 1/10/2010 in MVOP No.289 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Kadapa (for short 'the Tribunal'), the National Insurance Company Limited rep., by its Divisional Manager, who is 2ndrespondent in MVOP preferred this appeal questioning the award passed by the Tribunal.

(2.) The parties will be referred to as arrayed in the MVOP for convenience.

(3.) The claimant had filed a petition under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.20,00,000.00 for the injuries sustained by him in a motor vehicle accident that occurred on 18/12/2007 at 05.00 PM.