MADDIMADUGU DIVA PRASAD Vs. MD ASADULLAH

JUDGEMENT

(1.) THE injured -claimant filed this appeal, having been aggrieved by the award of the learned Chairman of the Motor Accidents Claims Tribunal (IV Additional District Judge, II F.T.C.,), Nalgonda, (for short, 'Tribunal ') in M.V.O.P.No. 243 of 2007 dated 6 -11 -2010., awarding compensation of Rs. 1,57,200/ - as against the claim of Rs. 2,00,000/ -, for enhancement of compensation as prayed for in the claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act ').

(2.) HEARD Smt. K. Rajitha, learned counsel for the appellant and Sri R.K. Suri, learned standing counsel for the 2nd respondent -National Insurance Company Limited. The 1st respondent who was served vide acknowledgement dated 2 -3 -2011 is called absent and hence taken as heard to decide on merits. Perused the material on record. The parties hereinafter being referred as arrayed before the Tribunal.

(3.) NOW the points that arise for consideration in the appeal are: