CHATRAGADDA MOHAN RAO Vs. SHAIK BASHA

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 24/9/2014 in M.V.OP.No.510 of 2012, on the file of the Motor Accident Claims Tribunal-cum-III Additional District Judge Guntur, Guntur District (Tribunal" for short). Whereunder the Tribunal as against the claim of the claimant under Sec. 163(A) of the Motor Vehicles Act, 1988 ("M.V.Act" for short), claiming compensation of Rs.1,00,000.00 towards the injuries received by him in a motor vehicle accident which was occurred on 4/10/2011, awarded a sum of Rs.22,000.00 towards the compensation.

(2.) The present M.A.C.M.A. is filed by the claimant, felt aggrieved that the compensation so awarded by the Tribunal is not just and reasonable and that it is liable to be enhanced.

(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.