REGIONAL MANAGER Vs. P.NARASIMHA REDDY

JUDGEMENT

(1.) The appeal is arising out of the order dtd. 21/8/2017, in MVOP.No.81 of 2014 on the file of Motor Accident Claims Tribunal-cum-Principal District Judge, Mahabubnagar.

(2.) For the sake of convenience, the parties are referred to as arrayed in the OP.

(3.) The appeal is filed by the RTC. The O.P. is filed by the claimant before the Tribunal under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.10,00,000.00 for the injuries sustained by him in the accident that occurred on 19/10/2013.