KOLAGANI NAGARAJU Vs. KOTILINGA SATISH

JUDGEMENT

(1.) The matter was initially heard on 06.02.2020 and adjourned to 14.02.2020. There was no representation for the petitioner on that day and the matter was posted to 17.02.2020, but there was no representation for the respondents, ultimately the matter was heard and reserved on 19.02.2020. There was no representation for the respondents.

(2.) This Court has heard J.Bhaskara Rao, learned counsel for the appellant.

(3.) The appellant has filed this appeal claiming enhancement of compensation contending that the claims awarded were too meagre and unreasonable. The appellant filed a claim petition claiming compensation of Rs.1,25,000/- but a sum of Rs.29,239/- alone was ordered. Questioning the same, this appeal is filed.