GUDIPATI VENKATESHWARLU Vs. M SRINIVAS GOUD

JUDGEMENT

(1.) THE claimant, aggrieved by the award dated 08.11.2005, passed in OP No.190 of 2005 by the Motor Accidents Claims Tribunal -cum -II Additional District Judge, Nalgonda, granting compensation of Rs.2,31,800/ - out of the claim of Rs.6,00,000/ -, filed the present appeal seeking enhancement of compensation.

(2.) THE parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.

(3.) SINCE the quantum of compensation alone is in question in this appeal and the finding of the Tribunal that the accident occurred due to negligence of the offending vehicle is not in dispute, there is no need to discuss that aspect.