NEW INDIA ASSURANCE CO. LTD. Vs. YENNANA SUBBARAO

JUDGEMENT

(1.) The appellant is the third respondent in M.V.O.P.No.788 of 2007 on the file of the Motor Accident Claims Tribunal -cum- IV Additional District Judge, East Godavari, Kakinada and the respondents are the petitioner and respondents 1 and 2 in the said case.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimant filed a Claim Petition under Sec. 166 of Motor Vehicles Act, 1988 read with Rule 455 of Motor Vehicles Rules, 1989 against the respondents praying the Tribunal to award an amount of Rs.1,00,000.00 towards compensation for the injuries sustained by him in a Motor Vehicle Accident occurred on 19/10/2004.