KATAKAM GOPALA RAO Vs. K. HARI PRASAD

JUDGEMENT

(1.) The appellant is the Claimant in M.V.O.P.No.676 of 2003 on the file of the Motor Accident Claims Tribunal -cum- Principal District Judge, Guntur 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. 149 and 163-A of Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.75,000.00 towards compensation for the injuries sustained by him in a Motor Vehicle Accident occurred on 21/2/2003.