GALI RAMANAMMA` Vs. HARI GOPAL LUNANI

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Miscellaneous Appeal is directed against the order and decree, dated 10-12-2001, passed by the Motor Accidents Claims Tribunal-cum-VI Additional District judge, Visakhapatnam (for brevity "the Tribunal"), partly allowing the petition M.O.P.No.1806 of 1999, filed under Section 166 of the Motor Vehicles Act, 1988, and awarding Rs.25,000/-, as against the claim of Rs.1,50,000/-, towards compensation for the injuries sustained by the petitioner therein, in a road accident that occurred on 02-10-1999.

(3.) Appellant is the claimant, respondent No.1 is the owner of lorry bearing Registration No.A.P.5X-5652 and respondent No.2 is the United India Insurance Company Limited in the O.P., before the Tribunal.