SHAIK BABUL SAHEB Vs. MITHUN KUMAR SINGH

JUDGEMENT

(1.) Aggrieved by the Order and decree dtd. 10/9/2012 in M.V.O.P. No.271 of 2010 passed by the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Ongole (for short, "the tribunal"), whereby the tribunal awarded compensation of Rs.1,45,000.00 with interest at 9% 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.5,00,000.00 for his injuries in a motor vehicle accident on 3/5/2010.