KYATHEMCHINNA BHUMAIAH Vs. A A MOEED

JUDGEMENT

(1.) This appeal is directed against the judgment, dated 10.11.2005, passed by the Motor Accidents Claims Tribunal (IV Additional District Judge) (FTC) at Nizamabad (for short 'the Tribunal), in O.P.No.936 of 2001 whereby the Tribunal awarded compensation of Rs.28,500/-, against the claim of Rs.1,50,000/-, on account of the injuries sustained by the petitioner in a motor vehicle accident that occurred on 30.03.2001.

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

(3.) The brief facts of the case are hereunder: