N.MADHU Vs. C.MURALI KRISHNA NAIDU

JUDGEMENT

(1.) The appellant is the Claimant in M.V.O.P.No.254 of 2008 on the file of the Motor Accident Claims Tribunal (District Judge), Chittoor, and the respondents are the respondents in the said case.

(2.) Both the parties in the appeal will be referred to as they are arrayed in claim application.

(3.) The claimant filed a Claim Petition under Sec. 166 of Motor Vehicles Act against the respondents praying the Tribunal to award an amount of Rs.7,00,000.00 towards compensation to the injuries sustained by the petitioner in a Motor Vehicle Accident occurred on 12/9/2006 at about 8.30 a.m.