K.PERUMAL Vs. MD. ALTHAF

JUDGEMENT

(1.) Questioning the inadequacy of compensation, the injured claimant preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 impugning the award dtd. 31/7/2012 of the learned Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Chittoor (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.177 of 2008.

(2.) Heard arguments of Sri S.V.Muni Reddy, the learned counsel for appellant and Smt. S.A.V.Ratnam, the learned Standing Counsel for respondent No.2-Oriental Insurance Company Limited and Sri Praveen Kumar, the learned counsel representing Sri Challa Srinivasa Reddy, the learned counsel for respondent No.4-United India Insurance Company Limited. Respondent Nos.1 and 3 did not choose to appear and contest.

(3.) The following facts are required to be noticed: