GADDAMSETTY VARA LAKSHMAIAH Vs. KAKOLLU VENKATESWARLU

JUDGEMENT

(1.) The appellant is petitioner and the respondents are respondents in M.V.O.P.No.527 of 2011 on the file of the Chairman, Motor Accident Claims Tribunal-cum-IV Additional District Judge, Guntur.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claim petitioner filed the petition under Sec. 163-A of the Motor Vehicles Act, 1988 (for short 'the Act') read with Rules 455 and 476 of the A.P. Motor Vehicles Rules, 1989 claiming compensation of Rs.1,50,000.00 for the injuries sustained by him in a motor vehicle accident which took place on 11/4/2011.