KAKARPARTHI NAGAMANI Vs. YADALA MURALI KRISHNA

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 24/9/2011 in M.V.O.P. No.272 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, at Rajahmundry (for short,

(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.6,00,000.00 on account of the injuries sustained by him in a motor vehicle accident that occurred on 4/12/2005.