AZMEER SRINU Vs. DHARAVATH SHANKAR

JUDGEMENT

(1.) Assailing the award and decree dated 23.05.2006 in M.A.T.O.P. No.1360 of 1998 passed by the Motor Accidents Claims Tribunal - cum - III - Additional District Judge (Fast Track Court), Khammam (for short 'the Tribunal'), appellant filed the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.37,200/- towards compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization against respondent Nos.1 to 3 jointly and severally as against the claim of Rs.1,00,000/- (Rupees one lakh only) made by the appellant for the injuries he sustained in a road accident occurred on 08.02.1997.

(3.) Heard Ms. T. Neelima Reddy, learned counsel representing Mr. A. Surya Narayana, learned counsel for the appellant - petitioner and Mr. S. Agastya Sharma, learned counsel for respondent No.3 - Insurer.