SALLAPUDI RAJESH Vs. PADALA RAMESH

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. 21/6/2012 of the learned Chairman, Motor Vehicles Accidents Claims Tribunal (District Judge) at Rajahmundry (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.466 of 2010.

(2.) Heard arguments of Sri Parimi Rama Rayudu, the learned counsel for appellant and Sri Mangena Sree Rama Rao, the learned counsel appearing online for respondent Nos.1 and 2 and Smt. S.A.V.Ratnam, the learned counsel for respondent No.3- Insurance Company.

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