REGENT COMPUTRONICS PVT. LTD.

Galagatla Mutyalu Appellant

V/S

Dasari Tirupathi Rao Respondents

Referred Judgements :-

HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
SUNIL KUMAR VS. RAM SINGH GAUD [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION VS. KULSUM [REFERRED TO]
V. NAGA RAJU VS. YESUMUDI RAMANA RAO [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
SIDRAM VS. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for contesting Parties.

(2.) The claimant in M.V.O.P.No.887 of 2010 on the file of the Chairman, Motor Accident Claims Tribunal ['Tribunal' for short] -cum- Additional District Judge, Vizianagram, i.e., Galagatla Mutyalu is the appellant before this Court in this M.A.C.M.A.No.1881 of 2016.

(3.) The appellant is questioning just and adequate nature of compensation awarded by the learned Tribunal in a sum of Rs.65,000.00 as against his claim made for Rs.2,00,000.00 for the injuries sustained by him in a motor vehicle accident that occurred on 15/4/2010.

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GALAGATLA MUTYALU Vs. DASARI TIRUPATHI RAO

Referred Judgements :-

JUDGEMENT

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