N. ARMUGHAM Vs. P. T. LOUISAN

JUDGEMENT

(1.) Aggrieved by the order dtd. 4/7/2005 in MVOP No.169 of 2001 passed by the Chairman, Motor Accidents Claims Tribunal - cum - V Additional District Judge, Tirupati (for short 'the Tribunal'), the claimant has preferred this appeal seeking enhancement of compensation.

(2.) The parties will be referred to as arrayed in the MVOP for convenience.

(3.) The claimant had applied to Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.3,00,000.00 for the injuries and Disability sustained by him in a motor vehicle accident that occurred on 3/3/2000.