PRATAPARAO SIVA SAI RAMAKRISHNA Vs. BURLE RAJESWARA RAO

JUDGEMENT

(1.) This appeal is directed against the order and decree dtd. 4/8/2014 passed in M.V.O.P.No.192 of 2013 by the Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Vizianagaram (for short "the learned MACT"). The petitioner before the learned MACT is the appellant herein.

(2.) Feeling aggrieved and dissatisfied with the quantum of compensation of Rs.5,81,053.00 awarded as against a claim made for Rs.12,00,000.00, the present appeal is filed seeking enhancement.

(3.) Respondent Nos.1 and 2 are the driver and owner of the lorry bearing No.AP 35 U 1548 (hereinafter referred to as "the offending vehicle") and respondent No.3 is the insurer of the offending vehicle. The claim was allowed against all the respondents, fixing joint and several liability.