THUTHURU MUTHAIAH Vs. ADEPU RAVINDER

JUDGEMENT

(1.) DISSATISFIED with the compensation granted in the award dated 27.09.2004 in O.P.No.669 of 2003 passed by the Chairman, MACT -cum -I Additional District Judge, Warangal (for short 'the Tribunal'), the claimant preferred the instant appeal.

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

(3.) LEARNED counsel for appellant mainly argued that the Tribunal erred in not believing the evidence of PW.1, who is the victim in the accident, in respect of the grievous nature of injuries suffered by him. Learned counsel would submit that the evidence of PW.1 would clearly show that he suffered fracture of 4th and 5th ribs and also fracture of his wrist, for which he took treatment in Satya Hospital, Warangal as an inpatient. Learned counsel submitted that considering the grievous nature of injuries suffered by the claimant, compensation may be enhanced by allowing the appeal.