KRISHNAPPA Vs. P VENKATANARAYANA

JUDGEMENT

(1.) BY consent of the counsel for both the sides, M. F. A. No. 3008 of 1995 is taken up for final disposal.

(2.) THE appellant being aggrieved by the judgment and award dated 19. 2. 1992 in m. V. C. No. 1322 of 1988, has preferred this appeal.

(3.) THE appellant was the driver of the autorickshaw bearing No. CAW 1169 and he claimed compensation of Rs. 1,50,000 for the injuries sustained by him. The compensation of Rs. 15,000 was awarded. It is also held by the Tribunal that this appellant was responsible to the extent of 30 per cent for the occurrence of this accident. Another case M. V. C. No. 1323 of 1988 was filed claiming compensation of rs. 25,000. He was passenger in the autorickshaw. The Tribunal has held that three vehicles are involved in this accident.