MADASU KONDALA RAO Vs. DASARI ANANDA RAO

JUDGEMENT

(1.) THIS appeal is directed against the order, dated 29. 1. 2002, passed in MOP NO. 167 of 1999 on the file of the Motor Accident Claims Tribunal-cum-District Judge, Vizianagaram (for short 'the Tribunal') wherein and whereby an amount of Rs. 50,000.00 was granted as compensation to the appellant-claimant.

(2.) THE claimant, unsatisfied with the compensation awarded by the Tribunal in the said OP, filed the present appeal seeking enhancement of the compensation.

(3.) NOW , the only point that arises for consideration in this appeal is whether the appellant-claimant is entitled for enhancement of the compensation awarded by the Tribunal.