KUMMARI SRINIVAS Vs. PEDDOLLA PRATHAP REDDY

JUDGEMENT

(1.) THE claimant injured of O.P.No.2025 of 2002 filed against the owner and insurer of the crime auto AP 25 E 6302 with a claim of Rs.3,50,000/ -, having been aggrieved by the award granting compensation of Rs.18,000/ - with interest at 7.5% per annum dated 02.12.2006, impugning the same preferred the appeal and the contentions in the grounds of appeal that the learned Chairman of the Tribunal gravely erred in not considering the factum of grievous injuries sustained by the claimant gives permanent disability that was deposed by private doctor P.W.2 and thereby could have adopted multiplier method and the amount of compensation granted is utterly low, hence to allow the appeal as prayed for in the claim petition by granting said compensation. It is the contention of the second respondent -insurer, for first respondent served not put forth appearance, that this case is outcome of exorbitant claim by setting up an accident and injuries with no correlation to the FIR, wound certificate and evidence of P.W.2 a different doctor though Ex.A3 wound certificate speaks treated by Government Doctor hence the Tribunal ought to have dismissed the entire claim and but for no cross -objections not to interfere, the appeal deserves dismissal with costs. Perused the material on record. The parties are being referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(2.) NOW , the points that arise for consideration in this appeal are: