TATIKONDA SOMI REDDY Vs. BANOTHU VENKANNA AND ORS.

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the claimant seeking enhancement of compensation.

(2.) The Claims Tribunal by award and decree dated 03/1/2005 passed in O.P. No. 733 of 2004 awarded compensation of Rs. 34,000/ -with 9% interest per annum from the date of petition till the date of realization, is under challenge in this appeal.

(3.) Since the quantum alone is in question, there is no need to refer other aspects of this case.