G. ISRAEL Vs. PENNINTI LAKSHMI NARAYANA

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 23/7/2012 in M.V.O.P.No.238 of 2011 passed by the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, Fast Track Court, Prakasam District, Ongole, (for short "the tribunal"), the respondents therein has preferred the present appeal questioning the award passed by the tribunal.

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

(3.) The claimant filed a petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation Rs.5,00,000.00 on account of the injuries sustained by him in a motor vehicle accident that occurred on 27/2/2011.