LINGAM VIJAY KIRAN Vs. V. RAVINDRA KUMAR

JUDGEMENT

(1.) Challenge in this MACMA is to the award, dtd. 14/9/2015 in M.V.O.P.No.144 of 2009, on the file of the Chairman, Motor Accident Claims Tribunal-cum-Principal District Judge, Kadapa ("Tribunal" for short), whereunder the Tribunal as against the claim of the claimant to award a sum of Rs.15,00,000.00 towards compensation with regard to the injuries sustained by her in a motor vehicle accident, which was occurred on 13/8/2007, awarded a sum of Rs.4,58,905.00 with interest at 7.5% per annum from the date of filing of the claim petition till 2/6/2010 and from 1/9/2014 to till date of deposit and directing the respondent Nos.1 to3 to deposit the compensation amount with proportionate costs within a period of one month from the date of judgment. The claimant feeling that the compensation awarded by the Tribunal is not just and sufficient, filed the present MACMA, with a prayer to enhance the compensation.

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

(3.) The case of the claimant before the Tribunal, in brief, according to the averments in the claim, is;