DAMARASINGI APPAJI Vs. BUYDUMURU BANDIYYA

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. 23/11/2010 of the learned Chairman, Motor Accidents Claims Tribunal-cum-Special Judge for trial of cases under S.Cs. and S.Ts. (POA) Act-cum- Additional District and Sessions Court, Vizianagaram (hereinafter referred to as 'the Claims Tribunal') in M.O.P.No.590 of 2008.

(2.) Heard arguments of Sri U.Nagendra Babu, the learned counsel representing Sri G.Sai Narayana Rao, the learned counsel for appellant and Sri Saripalli Subrahmanyam, the learned counsel for respondent Nos.1 and 2 and Sri Kamarajugadda Srinivasa Rao, the learned counsel for respondent No.3-Insurance Company.

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