(1.) The appellant is the Claimant in M.V.O.P.No.350 of 2006 on the file of the Motor Accident Claims Tribunal-cum-IV Additional District Judge, Kurnool and the respondents are the respondents in the said case.
(2.) Both the parties in the appeal will be referred to as they are arrayed in claim application.
(3.) The claimant filed a Claim Petition under Sec. 163-A and 166 of Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.1,00,000.00 towards compensation for the injuries sustained by the petitioner in a Motor Vehicle Accident occurred on 16/2/2005.