VEMULA MANOHAR Vs. R.BIXAPATHI

JUDGEMENT

(1.) Feeling aggrieved by the order dated 07.03.2006 passed in M.V.O.P. No.12 of 2005 by the Principal Motor Accidents Claims Tribunal (Principal District Court) at Warangal, appellant/claimant preferred the present appeal seeking enhancement of the compensation.

(2.) The learned Tribunal has awarded an amount of Rs.2,58,000/- towards compensation with interest at the rate of 7.5% per annum, from the date of petition till its deposit as against the claim of Rs.3,20,000/- made by the appellant/claimant.

(3.) On consideration of the entire evidence on record, the learned Tribunal gave a specific finding that the accident was due to rash and negligent driving of the Auto driver. Admittedly, the 2nd respondent, Insurance Company, did not file any appeal challenging the said finding. Therefore, the said finding has attained the finality.