MALINGARAYYA Vs. IMRAN AHMED AND ORS.

JUDGEMENT

(1.) The appellant dissatisfied with the amount of compensation awarded by the tribunal for the injuries sustained by him in the motor cycle accident has filed this appeal seeking enhancement.

(2.) The facts reveal that the appellant has suffered the fracture of both bones of left lower limb, in the accident that occurred on 19.03.2011, due to rash and negligent riding of the motorcycle. Therefore, he was admitted in the hospital. He suffered the disability hence, the claim petition was filed for compensation.

(3.) The tribunal after recording the evidence has granted a sum of Rs.2,40,200/- as compensation with interest at 6% per annum. The appellant was dissatisfied with the compensation awarded. Hence, the present appeal is filed.