VADDI SATYA Vs. YENUGANTI NAGAMANI

JUDGEMENT

(1.) The claimant in OP No.884 of 2008 on the file of the II Additional District Judge-cum-Motor Accidents Claims Tribunal, Visakhapatnam, has preferred this appeal, not being satisfied with the compensation of Rs.25,000/- awarded by the court below in respect of the fracture injury sustained by him in the accident that occurred on 06.04.2008.

(2.) For the sake of convenience, the parties will hereinafter be referred to as they are arrayed in the aforementioned OP.

(3.) The factual background of the case is briefly stated as follows: