NATIONAL INSURANCE CO. LTD. Vs. K.R.NETHAJI

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 9/8/2016, in M.V.O.P.No.67 of 2012, on the file of the IX Additional District Judge - cum - Motor Accident Claims Tribunal, Chittoor (Tribunal" for short), whereunder the Tribunal dealing with claim for compensation made by the claimant for a sum of Rs.5,00,000.00, with regard to the injuries received by him, in a motor vehicle accident, which was occurred on 11/5/2011 at 09.35 p.m., awarded a sum of Rs.2,21,109.00 as compensation.

(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: