P B VENKATASWAMY Vs. V V NAGALAKSHMI REDDY

JUDGEMENT

(1.) The award of the Motor Accidents Claims Tribunal, Kurnool in OP. No. 123 of 1989 dated 22-3-1990 is challenged by the claimant who lodged a claim under Sec.110-A of the M.V. Act, 1939 (for short the Act) claiming a compensation of Rs.2,00,000/- but succeeding only to the extent of Rs.50,000/-.

(2.) The basis of the claim was the personal injury said to have been suffered by him in a motor vehicle accident which occurred on 5-3-1989 and which is found to be due to the negligence of the driver of the lorry AAO 3492, the 2nd respondent. The 1st respondent is the owner of the lorry and the 3rd respondent is the insurer.

(3.) Only the adequacy of the compensation under the award is challenged. Barring the contention of Mr. Kota Subba Rao, the learned Counsel for the 3rd respondent that the limit of the insurance company cannot exceed Rs. 1,50,000/-, no other finding of the Tribunal is called in question.