APSRTC Vs. KOTA LEELAVATHI

JUDGEMENT

(1.) Challenge in this Motor Accidents Civil Miscellaneous Appeal is to the order, dtd. 18/1/2016, in M.V.O.P. No.253 of 2012 on the file of Chairman, Motor Accidents Claims Tribunal- cum-VIII Additional District and Sessions Court (FTC), East Godavari, Rajahmundry (for short, 'the Tribunal') whereunder the Tribunal, while dealing with the claim of compensation sought by the claimant towards the injuries sustained by her in a motor vehicle accident, which was occurred on 5/7/2011, awarded a sum of Rs.3,66,200.00 towards compensation.

(2.) The appellant/APSRTC, aggrieved by the aforesaid order, filed the present Appeal.

(3.) The parties to this Appeal will hereinafter be referred to as described before the Tribunal, for the sake of convenience.