G.L.ANIL Vs. G. NARSINGH RAO

JUDGEMENT

(1.) THE injured claimant, who filed the claim petition against respondents 1 and 2 - owner and insurer of the crime vehicle bearing No.AP 29 T 5557 claiming compensation of Rs.3,00,000/ -for the accident dated 14.07.2008, having been aggrieved by the award of the Tribunal dated 10.08.2010 in O.P.No.2076 of 2008 awarding compensation of Rs.85,000/ -with interest at 7% per annum, filed the appeal impugning the same with the contentions that the learned Tribunal went wrong in not applying the multiplier method by considering the earnings of the claimant despite there is a disability sustained by him from the age, avocation and earnings also and the Doctor -P.W.2 also deposed in this regard besides P.W.1, and that thereby allow the appeal awarding compensation as prayed for in the claim petition so also by enhancing the rate of interest.

(2.) HEARD Sri P. Ramakrishna Reddy, learned counsel for the appellant and Sri S. Venkateswarlu, learned standing counsel for the 2nd respondent -United India Insurance Company Limited. The 1st respondent remained ex parte. 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: