APSRTC Vs. YEKKARAGADA VENKATA NARASINGA RAO

JUDGEMENT

(1.) Aggrieved by the order dtd. 5/8/2014 in M.V.O.P. No.1173 of 2011 passed by the Chairman, Motor Accidents Claims Tribunal - cum - IV Additional District Judge, Visakhapatnam, (for short "the tribunal"), the appellants/respondents 2 and 3 preferred this appeal questioning the award and the liability fastened on them.

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

(3.) It is a claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988 (for short 'M.V.Act') r/w 455 of A.P.M.V.Rules claiming compensation for an amount of Rs.3,80,000.00 for the injuries sustained by the claimant in a motor accident that took place on 17/4/2011.