APSRTC Vs. URJAA APPA RAO

JUDGEMENT

(1.) Challenge in this appeal is against the order and decree dtd. 27/9/2016 passed in M.V.O.P.No.188 of 2012 by the Chairman, Motor Accidents Claims Tribunal-cum-Family Court-cum- III Additional District Judge , Srikakulam [for short 'learned MACT'], whereunder a claim made for awarding compensation of Rs.9,00,000.00 by the claimant who is respondent No.1 herein, for the injuries sustained by him in a motor vehicle accident, was allowed awarding Rs.9,00,000.00 as compensation. Feeling aggrieved by the same, the APSRTC- the2nd respondent before the learned MACT, has filed the present appeal.

(2.) The 2nd respondent herein, arrayed as the 1st respondent before the learned MACT, who is the driver of the offending vehicle, remained ex parte.

(3.) For the sake of convenience, parties will be herein after referred to as the claimant and the respondents, as and how they are arrayed before the impugned proceedings.