THONDURU RAMIREDDY Vs. APSRTC

JUDGEMENT

(1.) The appellant is the Claimant in M.V.O.P.No.210 of 2008 on the file of the Motor Accident Claims Tribunal-cum-V Addl. District Judge, Rayachoti, Kadapa District, and the respondent is the respondent 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 has filed a Claim Petition under Sec. 163(A) of Motor Vehicles Act against the respondent/ Corporation praying the Tribunal to award an amount of Rs.1,50,000.00 towards compensation to the injuries sustained by the petitioner in a Motor Vehicle Accident, that occurred on 17/7/2006 at 2:30 PM.