JIGENDER SINGH Vs. SESHAGIRI RAO AND SONS LTD

JUDGEMENT

(1.) THIS appeal is preferred by the claimant, not being satisfied with the amount of compensation of Rs. 1-00 lakh awarded by the II Additional Chief Judge, city Civil Court, Hyderabad in O. P. No. 261 of 1996.

(2.) THE claimant, who was working as a Hamali with Air Road Transport (Assam) Company Limited, Autonagar, hyderabad, met with an accident involving a lorry chasis, bearing number TR No. BHR 16-9331, between 12-30 and 1-00 p. m. on 4. 1. 1996, in which accident, he had received multiple grievous injuries and as a result of which, he lost his vision and, consequently, became disabled completely. Though a sum of Rs. 70,000/- was claimed originally, the claim petition has been permitted to be modified enhancing the claim to Rs. 3-50 lakhs.

(3.) HEARD Sri Vijay Kumar Heroor for the appellant, Sri Deepak Battacharjee for the 1st respondent and Sri T. Mahender rao for the 2nd respondent.