K. SANDEEP Vs. BORA ANANDA REDDY

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 29/10/2014, in M.V.O.P. No. 385 of 2010, on the file of the Motor Accident Claims Tribunal (Special Judge for Trial of Cases under S.C. and S.T. (P.o.A.) Act-cum-Additional District and Sessions Judge, Vizianagaram ("Tribunal" for short), whereunder the Tribunal dealing with claim for compensation made by the claimant for a sum of Rs.20,00,000.00 with regard to the injuries received by the petitioner/claimant, in a motor vehicle accident, which was occurred on 9/7/2009 at 07.30 p.m. awarded a sum of Rs.12,23,830.00 as compensation and directed the Insurance Company/respondent No. 3 to deposit Rs.7,50,000.00 and that the remaining amount of Rs.4,73,830.00 is to be deposited by the respondent No. 2 who is the present appellant and who is no other than the owner of the offending vehicle.

(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 before the Tribunal, in brief, according to the averments set out in the Motor Vehicle accident claim, is that: