KOMMA NAGESWARA REDDY Vs. Y. VEERA BHADRA REDDY

JUDGEMENT

(1.) Dissatisfied with the order and decree dtd. 16/8/2012 in M.V.O.P. No.290 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Kadapa (for short "the tribunal"), the claimant in the M.V.O.P. has preferred the appeal seeking enhancement of compensation.

(2.) The parties herein will be referred to as arrayed in the M.V.O.P. for convenience.

(3.) The claimant had filed M.V.O.P. under Sec. 163-A read with II schedule of the Motor Vehicles Act read with Rule 455 of the Motor Vehicle Rules as per Act (Amended) 54 of 1994 seeking compensation an amount of Rs.1,50,000.00 for the injuries sustained by him in a motor vehicle accident that occurred on 24/2/2008.