SHAIK RAJIYA Vs. RAMESH ANKI REDDY

JUDGEMENT

(1.) This M.A.C.M.A is directed against the order dtd. 28/8/2014, by the claimant, in M.V.O.P.No.154 of 2013, where under, the learned Motor Accidents Claim Tribunal cum II Additional District Judge, Guntur, ("Tribunal" for short), as against the claim of the petitioner to award the compensation of Rs.2,00,000.00 with regard to the injuries sustained by the petitioner in a motor vehicle accident occurred on 7/5/2012, awarded a sum of Rs.17,000.00 directing that the respondent Nos.1 and 2 are jointly and severally liable to pay the compensation and that the 2nd respondent shall deposit the amount within a period of two (2) months and after deposit, the petitioner is permitted to withdraw the entire amount immediately.

(2.) The parties to this M.A.C.M.A will hereinafter be referred to as described before the Tribunal for the sake of convenience.

(3.) The case of the petitioner in the M.V.O.P.No.154 of 2013 according to the petition averments, in brief, is that: