P. JASHWANTH Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 21/4/2022 passed in MACMA No. 1781 of 2016 by the High Court for the State of Telangana at Hyderabad, which, in turn, was preferred against the order dtd. 11/8/2015 in M.V.O.P No. 443 of 2011 passed by the Motor Accident Claims Tribunal (MACT)-cum-XIV Additional Chief Judge, City Civil Court, Hyderabad.

(3.) The claimant seeks enhancement of compensation on the grounds that the High Court failed to award just compensation under conventional and non-pecuniary heads, despite the severity of the injuries sustained.