N.SHIVA PRAKASH Vs. P.RAJAMOULI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and decree dtd. 15/3/2007 in O.P.No.2007 of 2004 passed by the V Additional Metropolitan Sessions Judge (Mahila Court)-cum-XIX Additional Chief Judge, City Criminal Courts, Hyderabad (for short 'The Tribunal'), the appellant/claimant preferred the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.51,000.00 (Rupees Fifty One Thousand only) as compensation with proportionate costs and interest at 7.00% 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 of the Motor Vehicles Act, 1988 for an amount of Rs.1,00,000.00 (Rupees One Lakh only) for the injuries sustained by the appellant in the road accident.