CHINTHGUNTI SEETHAYYAMMA Vs. T. APPALANAIDU & 2 OTHERS

JUDGEMENT

(1.) Having got dissatisfied with the award of Rs. 59,000.00 as compensation for the grievous injuries sustained by the petitioner in a road accident, by the order dated 29.06.2005 in M.O.P. No. 206 of 2004 on the file of the Chairman, Motor Accidents Claims Tribunalcum-VI Additional District Judge, Visakhapatnam (for short, the Tribunal'), as against the claim of Rs. 2,00,000.00 laid under Sec. 166 of the Motor Vehicles Act, 1988 (for short, 'the Act'), the instant appeal is preferred under Sec. 173 of the Act seeking enhancement of compensation.

(2.) The appellant herein is the petitioner, while respondent Nos. 1 to 3, who are the owner, driver and insurer of the car bearing registration No. AP 31 W 6146 respectively, are respondent Nos. 1 to 3, respectively, in the original petition.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.