GANDLUR SURENDERA REDDY Vs. D.SUBBAIAH

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 17/11/2015 in M.V.O.P.No.100 of 2009, on the file of the Motor Accident Claims Tribunal-cum-Additional District Judge, Kadapa (Tribunal" for short), whereunder the Tribunal dealing with a claim of compensation for a sum of Rs.8,00,000.00, made by the claimant with reference to the injuries sustained by him in a motor vehicle accident, which was occurred on 22/4/2008, awarded a sum of Rs.3,20,000.00, towards the compensation with interest @7.5% per annum, from the date of petition till the date of deposit with proportionate costs.

(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: