PADALA SATYANARAYANA Vs. SYED SHABRAR

JUDGEMENT

(1.) Aggrieved by the order passed by the Chairman, Motor Accident Claims Tribunal-cum-X Addl. District Judge, Visakhapatnam at Anakapalle, whereby the Tribunal awarded an amount of Rs.2,00,000.00 towards compensation to the claimant as against the claim of Rs.4,50,000.00, this instant appeal is preferred by the claimant for enhancement of compensation.

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

(3.) The claimant filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P.M.V. Rules, 1989 against the respondents praying the Tribunal to award an amount of Rs.4,50,000.00 towards compensation for the injuries sustained by him in a motor vehicle accident that occurred on 27/4/2007.