BOYA DEVENDRAPPA Vs. S. FARIDA BEGUM

JUDGEMENT

(1.) Aggrieved by the order 16/7/2010in MVOP No.336 of 2002 passed by the Chairman, Motor Accidents Claims Tribunal-cum -IV Additional District Judge, Anantapur (for short 'the Tribunal'), the claimant has preferred this appeal seeking enhancement of compensation.

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

(3.) The claimant has filed a petition under Sec. 140 and 166 of the Motor Vehicles Act, claiming compensation of Rs.30,000.00 on account of the injuries sustained by him in a motor vehicle accident that occurred on 24/5/2000.