AKULA NAGI REDDY Vs. S. KHADER AHAMMED

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 6/10/2006 in M.V.OP.No.140 of 2004, on the file of Motor Accident Claims Tribunal-cum-VII Additional District Judge, Madanapalle, Chittoor District ("Tribunal" for short).

(2.) The appellant is the claimant in the M.V.O.P.No.140 of 2004 before the Tribunal and he urged to pay compensation of Rs.1,50,000.00 towards injuries sustained by him in a motor vehicle accident and the learned Tribunal awarded a sum of Rs.53,000.00 as against Rs.1,50,000.00. Felt aggrieved that the compensation so awarded by the Tribunal as inadequate, the claimant filed this M.A.C.M.A.

(3.) 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.