PAIDI CHANDRASEKHAR Vs. S. MURASHA

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 14/9/2006 in M.V.O.P. No.237 of 2004 passed by the Chairman, Motor Accidents Claims Tribunal-cum- VII Additional District Judge, Madanapalle (for short, "the tribunal"), the claimant has preferred this appeal for enhancement of the compensation.

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

(3.) The claimant filed a petition under Sec. 166 (1) of the Motor Ve- hicles Act, 1988, for compensation of Rs.4,00,000.00 on account of the injuries sustained in a motor vehicle accident that occurred on 13/2/2004.