A.HYDER ALI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THIS appeal by an injured in a road accident is for enhancement of the compensation awarded.

(2.) ON 23.02.2004, Appellant Hyder Ali travelled in the respondent's bus. Because of the rash and negligent driving of the bus driver, accident took place. In this, the appellant was seriously wounded. He claimed compensation. He was awarded Rs.7,27,630/-.

(3.) ON 13.12.2012, there was no representation for the respondent. Thus, the appeal was posted to 14.12.2012 for orders. In today's cause list also the appeal came under the same caption. But, there was no representation for the respondent. In the circumstances, we shall dispose of this appeal on consideration of the arguments of the appellant and the materials on record.