PENTIMANI RAMANA Vs. S. SEKHAR

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 3/12/2014 in M.V.O.P. No.813 of 2012 passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Vizianagaram (for short, "the tribunal"), whereby the tribunal awarded compensation of Rs.46,239.00 with interest at 7.5% from the date of petition till realization against respondents 1 to 3 jointly and severally, the claimant has preferred the present appeal.

(2.) For convenience, the parties herein will be referred to as per their rankings in the M.V.O.P.

(3.) The claimant filed a petition under Sec. 166 of the Motor Vehicles Act, 1988, for compensation of Rs.3,00,000.00 on account of the injuries sustained in a motor vehicle accident that occurred on 15/3/2012.