MARISETTY LAKSHMI Vs. APPIKONDA APPARAO

JUDGEMENT

(1.) The appellant is the Claimant in M.V.O.P.No.294 of 2011 on the file of the Motor Accidents Claims Tribunal -cum- X Additional District & Sessions Judge (FTC), Visakhapatnam at Anakapalle and the respondents are the respondents in the said case.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimant filed a Claim Petition under Sec. 166 of Motor Vehicles Act, 1988 read with Rule 455 of Andhra Pradesh Motor Vehicles Rules, 1989 against the respondents praying the Tribunal to award an amount of Rs.2,00,000.00 towards compensation for the injuries sustained by her in a Motor Vehicle Accident occurred on 4/10/2007.