KOVVURI GOPALA KRISHNA REDDY Vs. SHAIK JELANI

JUDGEMENT

(1.) The appellant is the claimant in M.V.O.P.No.549 of 2009, on the file of the Motor Accidents Claims Tribunal- cum- (Principal District Judge) East Godavari District, Rajahmundry, and the respondents herein are the respondents in the said case.

(2.) The parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimant has filed a claim petition under Ss. 166 of the Motor Vehicles Act, for seeking compensation of Rs.8,50,000.00 for the injuries sustained by the petitioner in a Motor Vehicle Accident that occurred on 4/12/2008. at about 03:30 PM.