GUDIVADA RAJESH Vs. N.KIREETI RAJU

JUDGEMENT

(1.) All these appeals arise out of the accident occurred on 23/8/2008 resulting in the injured-claimant preferring claim before the Motor Accident Claims Tribunal, Visakhapatnam, under Sec. 166 of the Motor Vehicles Act, 1988 (for short, "the Act"), for compensation of Rs.30,00,000.00 with costs and interest, which came to be allowed, by order, dtd. 22/2/2017, in M.V.O.P. No.1472 of 2010 on the file of the VI Additional District Judge-cum-Chairman, Motor Accident Claims Tribunal, Visakhapatnam (for short, "the Tribunal"), awarding compensation for a sum of Rs.68,89,703.00 with interest at the rate of 7.5% p.a. against the respondents 1 and 2 therein and dismissed the claim against the 3rd respondent Insurance Company.

(2.) M.A.C.M.A. No.1863 of 2017 is preferred by the claimant aggrieved by the order of the Tribunal in dismissing the claim qua Insurance Company for payment of compensation.

(3.) M.A.C.M.A.No.2534 of 2017 is preferred by the 1st respondent before the Tribunal, who drove the offending motorcycle, aggrieved by awarding of compensation holding him to be negligent.