JAVAJI PADMAVATHI PADMAVATHAMMA Vs. KONDANNA

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 19/5/2012 of the Chairman, Motor Accident Claims Tribunal-cum- Additional District Judge, Anantapur, passed in M.V.O.P.No.435 of 2010 whereby the Tribunal dismissed the claim petition filed by the petitioner under Ss. 140 and 166 of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P. Motor Vehicle Rules, 1989 against the respondents claiming compensation of Rs.2,00,000.00 for the injuries sustained by her in a motor vehicle accident that occurred on 28/7/2008, the instant appeal has been preferred by the appellant/petitioner.

(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.) Facts germane to dispose of the appeal may briefly be stated as follows: