G.BALA KRISHNA Vs. A.VELUMURUGAN

JUDGEMENT

(1.) The claimant in M.V.O.P.No.115 of 2010 on the file of the District judgecum-Chairman, Motor Accidents Claims Tribunal, Chittoor (for short "the learned MACT") filed the present appeal feeling dissatisfied with the quantum of compensation of Rs.6,99,000.00 awarded by the learned MACT against the claim made for Rs.12,00,000.00.

(2.) For the sake of convenience, the parties will be hereinafter referred to as and how they are arrayed before the learned MACT. Case of the claimant:

(3.) On 12/7/2008 at about 04:00 a.m., when the petitioner was travelling in Car bearing Registration No.AP 03 AA 3636, driven by one N. Mahadeva Reddy, on Chittoor-Tirupathi Main Road near Panapakkam Bus Stop, the Tata Sumo bearing Registration No.TN 63 A 6774 (hereinafter referred to as "the offending vehicle") driven by respondent No.1, came in the opposite direction and dashed against the car, causing the accident. The petitioner and other inmates of the car, including the driver, sustained grievous injuries and the driver succumbed to injuries on the spot. Negligence of Respondent No.1, the driver of the offending vehicle, is the cause for accident.