J. SAMBASIVA RAO Vs. CH. SRINIVASA RAO

JUDGEMENT

(1.) This appeal is preferred by the claimant, challenging the award dtd. 4/2/2015 passed in M.V.O.P.No.555/2012 on the file of Motor Accidents Claims Tribunal-cum-III Addl.District Judge, Guntur, (for short 'the Tribunal'), wherein the Tribunal partly allowed the petition, awarded compensation of Rs.48,000.00 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.163-A of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.1,50,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident that occurred on 10/2/2012.