PUTTAM RAMA KRISHNA Vs. ANDHRA PRADESH STATE

JUDGEMENT

(1.) Claimant in M.V.O.P.No.901 of 2007 on the file of the Chairman, Motor Vehicles Accidents Claims Tribunal-cum-V Additional District Judge, Vijayawada(for short the learned MACT), aggrieved by the order and decree dtd. 3/1/2013, whereunder a compensation of Rs.36,000.00 was awarded, filed the present appeal questioning the adequacy of compensation.

(2.) The claim was laid by the appellant for the injuries sustained by him in a motor vehicle accident that occurred on 3/6/2007 at about 03:00 A.M., while he was discharging his duties as a driver for the lorry bearing No.AP 16 TU 4547 alleging that the accident has occurred due to rash and negligent driving of bus bearing No.AP 16 TU 1666 (hereinafter referred to as the offending vehicle) driven by respondent No.1 driver, owned by respondent No.2 and insured with respondent No.3. The lorry in which the petitioner was travelling is owned by respondent No.4 and insured with respondent No.5.

(3.) Owners of vehicles, respondent Nos.2 and 4, remained ex parte before the learned MACT. Respondent Nos.1, 3 and 5 contested the case.