APSRTC, VISAKHAPATNAM Vs. M. N. S. N. BABU

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 2/11/2015 in M.V.OP.No.1425 of 2012, on the file of VI Additional District Judge-cum-Chairman, Motor Accidents Claims Tribunal, Vasakhapatnam, ("Tribunal" for short). Where under, the learned Chairman, in a motor vehicle accident claim of the respondent No.1, awarded a sum of Rs.2,67,277.00 as against the original claim of Rs.4,00,000.00. Felt aggrieved of the same, the unsuccessful respondent Nos.2 and 3 filed the present M.A.C.M.A.

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

(3.) The case of the claimant in M.V.O.P.No.1425 of 2012, filed under Sec. 166 of Motor Vehicles Act ("the Act" for short), in brief, is that: