CHODAVARAPU SATYAVATHI Vs. M. RAGHAVA

JUDGEMENT

(1.) The appellant is claim petitioner and the respondents are respondents in M.V.O.P.No.118 of 2009 on the file of the Motor Accident Claims Tribunal-cum-II Additional District Judge (Fast Track Court), Parvathipuram.

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

(3.) The claim petitioner filed the petition under Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.2,00,000.00 for the injuries sustained by him in a motor vehicle accident which took place on 26/5/2008.