CHINNA OBAIAHGARI MOHAN REDDY Vs. S. MADDULETI REDDY

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act (for short "the Act") has been preferred by the appellant-claimant, challenging the Award dtd. 22/2/2006, in M.V.O.P. No. 575 of 2003 delivered by the Motor Accidents Claims Tribunal-cum-V Additional District Judge, Kurnool at Nandyal (for short 'the Tribunal"), granting compensation of Rs.2,05,000.00 along with interest @ 7.5% per annum thereon, from the date of the petition till the date of realization, to the petitioner-injured against the 1 and 2 respondents jointly and severally, on account of the injuries sustained in a road traffic accident at Koilkuntla Town.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) The factual context of the case is as under: