BOLLARAM NADPI SAILU Vs. FAZALUDDIN MOHD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and decree dtd. 22/1/2008 in O.P.No.171 of 2005 passed by the Motor Accident Claims Tribunal-cum-V Additional District Judge, (Fast Track Court), Nizamabad (for short 'The Tribunal'), the appellant/claimant preferred the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.20,000.00 (Rupees Twenty Thousand only) as compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization. The Tribunal directed respondent Nos.1 and 2 to deposit the amount.

(3.) The appellant/claimant filed the claim petition before the Tribunal under Sec. 166(1)(a) of the Motor Vehicles Act, 1988 r/w Rule 455 of the A.P.M.V Rules for an amount of Rs.3,00,000.00 (Rupees Three Lakhs only) for the injuries sustained by the appellant in the road accident.