RAMAKRISHNA RAJU Vs. CHEKURI VENKATA SURYANARAYANA RAJU

JUDGEMENT

(1.) Aggrieved by the order dtd. 31/7/2006 in M.V.O.P. No.707 of 2003 passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Vizianagaram (for short 'the Tribunal'), the appellant, who is the claimant in M.V.O.P., has preferred this appeal questioning the quantum of compensation awarded by the Tribunal.

(2.) The parties will be referred to as arrayed in the M.V.O.P. for convenience.

(3.) The claimant had filed a petition under Sec. 163-A of the Motor Vehicles Act, 1988, claiming compensation of Rs.3,00,000.00 for his injuries in a motor vehicle accident on 17/6/2003.