SANDIPAM JOHENSU Vs. KOLUSU VEERA VENKATA SATYANARAYANA

JUDGEMENT

(1.) This appeal is preferred by the Appellant/claimant, challenging the award dtd. 25/11/2015 passed in M.V.O.P. No. 760/2010 on the file of Motor Accidents Claims Tribunal-cum-VII Addl. District Judge, West Godavari, Eluru, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.20,000.00 with interest @ 6% p.a. from the date of petition, till the date of realisation to the petitioner, for the injuries sustained by him in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(3.) As seen from the record, originally the petitioners filed an application u/s. 166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.3,00,000.00 on account of the injuries sustained by the petitioner in a motor vehicle accident that occurred on 2/12/2009.