NATIONAL INSURANCE COMPANY LIMITED Vs. SINGAREDDY PULLA REDDY

JUDGEMENT

(1.) Aggrieved by the award dtd. 1/10/2014 passed by the Chairman, Motor Accident Claims Tribunal-cum-XIII Additional District Judge, Gajuwaka, in M.V.O.P.No.1596 of 2012, the 2nd respondent/Insurance company preferred the instant appeal questioning the legal validity of the order of the Tribunal.

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

(3.) The claim petitioner filed the petition under Sec. 166 of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P.M.V. Rules, 1989 against the respondents claiming compensation of Rs.18,00,000.00 for the injuries sustained by him in a motor vehicle accident which took place on 21/8/2012.