NATIONAL INSURANCE COMPANY LIMITED Vs. D. CHANDRAPPA

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 14/2/2011 in M.V.OP.No.65 of 2005, on the file of District Judge-cum-Chairman, MACT, Chittoor (for short 'Tribunal"). The appellant herein is no other than the second respondent. The first respondent herein is the petitioner/claimant and the second respondent herein is the owner of tipper lorry bearing No.TN-23-D-8572 (for short 'offending vehicle") in the above MVOP.

(2.) The first respondent herein in the capacity of the petitioner laid a claim under Sec. 166 of the Motor Vehicles Act (for short 'the Act") r/w 455 of AP Motor Vehicles Rules, praying for compensation of Rs.2,00,000.00 on account of the injuries received by him in a motor vehicle accident which was occurred on 5/7/2003 at about 6-45 p.m., near Mamadugu Cross on Palamaner-Bangalore NH-4 road. Subsequently, in view of the orders in I.A.No.1196 of 2008, dtd. 8/7/2009, his prayer for compensation was enhanced to Rs.4,00,000.00from that of Rs.2,00,000.00.

(3.) The parties to this MACMA will hereinafter be referred to as described before the learned Tribunal for the sake of convenience.