CHAVALA MAYURI RAYE MAYURI Vs. NARRI LINGAM

JUDGEMENT

(1.) This appeal is preferred by the claimant, challenging the award dtd. 1/10/2015 passed in M.V.O.P.No.1376/2012 on the file of Motor Accidents Claims Tribunal-cum-III Addl.District Judge, Guntur, (for short 'the Tribunal'), wherein the Tribunal partly allowed the petition, awarded compensation of Rs.28,000.00 with interest @ 9% p.a. from the date of petition, till the date of realisation for the injuries sustained by her 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, the petitioner filed the application U/s.163-A of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.1,50,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident that occurred on 11/9/2012.