JAVVADI KANAKARAO Vs. CHARUBUTLA SRIDHARA REDDY DESMUK

JUDGEMENT

(1.) The appellant is the Claimant in M.V.O.P.No.63 of 2008 on the file of the Motor Accident Claims Tribunal -cum- III Additional District Judge (FTC), Bhimavaram and the respondents are the respondents 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 and 163 (A) of Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.3,00,000.00 towards compensation for the injuries sustained by him in a Motor Vehicle Accident occurred on 23/8/2006.