(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short "the Act") has been filed by the appellant/Insurance Company challenging the judgment and award dtd. 9/11/2010 delivered by the Motor Accidents Claims Tribunal-cum-VII Additional District Judge (FTC), East Godavari, Kakinada in M.V.O.P.No.183 of 2007 granting compensation of a sum of Rs.85,000.00 along with interest @ 7.5% per annum from the date of the claim petition till the date of realization to the petitioner on account of injuries sustained by him in a road traffic accident while he was proceeding towards Mandapeta from Jonnada on 11/7/2006.
(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Motor Accidents Claims Tribunal (hereinafter referred to as "the Tribunal').
(3.) The factual matrix of the case is thus: