DALICHAD KRISHNA Vs. NUNA SRINIVAS

JUDGEMENT

(1.) Heard both sides.

(2.) One Sri Dalichad Krishna, claimant in M.V.O.P.No.27 of 2014 on the file of Motor Accident Claims Tribunal-cum-IV Additional District Judge, East Godavari at Kakinada (for short "the MACT") is before this Court seeking enhancement of compensation awarded to him under the impugned award and decree dtd. 26/12/2016. A claim was made for awarding compensation in a sum of Rs.5,00,000.00 for the injuries suffered by claimant in the Motor Vehicle accident but the learned MACT granted Rs.2,00,000.00 with interest at 7.5% per annum with some incidental benefits like costs.

(3.) Respondent Nos.1 and 2 are the driver and owner of the lorry bearing No.AP 05 TU 5247 (hereinafter refer to as offending vehicle) and Respondent No.3 is the insurance company. Learned MACT directed all the Respondents to pay the compensation.