JUMMERATH SAYANNA Vs. MD. ARIFUDDIN

JUDGEMENT

(1.) CHALLENGING the quantum of compensation awarded in O.P.No.199 of 2005 by the Motor Accident Claims Tribunal -cum -I Additional District Judge, Adilabad (for short, 'the Tribunal'), as inadequate, the injured -claimant preferred the present M.A.C.M.A.

(2.) THE factual matrix of the case is thus:

(3.) NOW , the point for determination is: "Whether the judgment of the Tribunal is legally and factually sustainable"?