BIKYAM CHINA VENKATESWARLU Vs. POTLURI VIJNAYA KUMAR

JUDGEMENT

(1.) This appeal is preferred by the Appellant/claimant, challenging the award dtd. 4/4/2017 passed in M.V.O.P.No.360/2013 on the file of Motor Accidents Claims Tribunalcum-I Addl.District Judge, Guntur, (for short 'the Tribunal'), wherein the Tribunal while partly allowing the petition, awarded a compensation of Rs.9,43,000.00 with interest @ 6% 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 will be referred to as parties in the M.V.O.P.

(3.) As seen from the record, originally the petitioner filed an application U/s.140 and 166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.15,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident that occurred on 15/3/2013.