NATIONAL INSURANCE COMPANY LIMITED Vs. GARLAPATI RANGA RAOORS

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 3/7/2006 in M.V.O.P. No. 661 of 2005 passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, West Godavari District (for short, "the Tribunal"), the third respondent, National Insurance Company Limited, represented by its Divisional Manager, Eluru, preferred the present appeal seeking dismissal of the M.V.O.P.

(2.) The parties will hereinafter be referred to as arrayed in the M.V.O.P.

(3.) The claimant has filed a claim petition under Sec. 166 of the Motor Vehicles Act read with Rule 455 of the Motor Vehicle Rules as per Act (Amended) 54 of 1994, seeking compensation of Rs.2,50,000.00 for the injuries sustained by him in a motor vehicle accident that occurred on 2/6/2004.