BODAPATI THATARAO Vs. BODAPATI RAMASUBBAMMA

JUDGEMENT

(1.) Heard Sri Soora Venkata Sainath, learned counsel for the appellant and perused the material on record.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (in short 'M.V.Act') has been filed by the appellant, challenging the award dtd. 26/4/2024, passed by the Motor Accidents Claims Tribunal (VIII Additional District Court), Ongole (in short 'the Tribunal') in M.V.O.P.No.253 of 2018.

(3.) The Tribunal allowed the MVOP with cots, awarding compensation of Rs.32,09,000.00 with future interest @7.5% per annum from the date of filing of the petition till the date of deposit of the amount.