BODDA LAKSHMANA RAO Vs. CHIRANJIB SAHA

JUDGEMENT

(1.) This appeal is preferred by the claimant, challenging the award dtd. 4/7/2012 passed in M.V.O.P.No.447/2010 on the file of Motor Accidents Claims Tribunal-cum-Addl.District Judge, Srikakulam, (for short 'the Tribunal'), wherein the Tribunal partly allowed the petition, awarded compensation of Rs.3,41,377.00 with interest @ 9% p.a. from the date of petition, till the date of deposit, for the injuries sustained by him in a motor vehicle accident.

(2.) For the sake of convenience, the parties will be referred to as parties in the M.V.O.P.

(3.) As seen from the record, the petitioner filed the application U/s.166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.6,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident that occurred on 30/1/2010.