SYED GHOUSE PASHA Vs. K.ROOPLATA

JUDGEMENT

(1.) THIS appeal is filed by the injured -claimant, having been aggrieved, against the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum - V Additional Chief Judge, City Civil Court, Hyderabad, (for short, 'Tribunal') in M.V.O.P.No.97 of 2001 dated 03.09.2004, awarding compensation of Rs.5,457/ -(Rupees five thousand four hundred and fifty seven only) as against the claim of Rs.50,000/ -(Rupees fifty thousand only), for enhancement of compensation as prayed for, in the claim petition under Section 166 of the Motor Vehicle Act,1988 (for short, 'the Act').

(2.) HEARD Sri V.Atchuta Ram, the learned counsel for the appellant and Sri V.Sambasiva Rao, learned standing counsel for the 2nd respondent -United India Insurance Company Limited. The 1st respondent despite served with notice called absent with no representation. Taken as heard the 1st respondent for the absence to decide on merits and perused the record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

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