GOPISETTY NARASIMHA MURTHY Vs. ELI KONDA

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 14/7/2010 in M.V.OP.No.21 of 2008, on the file of Motor Accident Claims Tribunal-cum-VII Additional District Judge, West Godavari, Eluru (for short "Tribunal"), where under the Tribunal as against the claim of compensation of Rs.2,00,000.00, awarded a sum of Rs.13,338.00. The appellant herein is no other than the claimant in M.V.O.P.No.21 of 2008.

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

(3.) The case of the petitioner in M.V.O.P.No.21 of 2008, in brief, is that on 28/7/2007 morning hours, the petitioner and his wife Balamma and another person engaged the first respondent's Car bearing No.AP-37-U-8444 ("offending vehicle" for short) to go from Tanuku to Jangareddigudem. During the course of journey they reached Chebrolu Center. At that time first respondent/driver drove the said Car with high speed, negligently without following rules and suddenly diverted the Car towards Railway Gate side and dashed against Skoda Car bearing No.AP-9-DH-144, as a result, both the Cars met with damage. The petitioner, his wife and another sustained injuries.