NERELLA DHANALAKSHMI Vs. SEERA SIVARAM

JUDGEMENT

(1.) Petitioner in M.V.O.P.No.176 of 2010 on the file of Motor Accidents Claims Tribunal-cum-I Additional District Court, Vizianagaram (for short "the learned MACT"), feeling aggrieved by the judgment and decree dtd. 30/8/2011 passed therein awarding a compensation of Rs.5,07,000.00 with interest at the rate of 7.5% per annum from the date of petition till the date of deposit along with proportioned costs as against the claim made for Rs.15,00,000.00, filed the present appeal questioning the adequacy of the compensation awarded.

(2.) Respondent No.1 and 2 before the learned MACT are the driver and the owner of the tipper lorry bearing No.AP 30 V 3673 (hereinafter referred to as "the offending vehicle"), who remained ex parte. Respondent No.3 is the Insurance Company with whom it was insured.

(3.) For the sake of convenience, the parties will be hereinafter referred to as the petitioner and the respondents.