(1.) This appeal is filed by the claimant challenging the order and decree dtd. 13/12/2010 passed in M.V.O.P.No.863/2007 on the file of Motor Accidents Claims Tribunal-cum-Addl.District Judge, Vizianagaram.
(2.) For the sake of convenience, the parties are arrayed as parties before the learned Tribunal.
(3.) The claim petition was filed by the petitioner U/s.166 of Motor Vehicles Act 1988, claiming a sum of Rs.1,50,000.00 towards compensation for personal injuries sustained by him in a motor accident happened on 29/1/2007 at about 02.00 p.m. near Tunivalasa village, Padmanabham Mandal, Visakhapatnam District, Andhra Pradesh State; Subsequently, the claim amount was amended to Rs.4,00,000.00 as per order dtd. 6/1/2010 in I.A.1657/2009.