SYED YOUSUF Vs. RAJESH ENTERPRISES

JUDGEMENT

(1.) This appeal is filed against award dated 30.10.2006 in O.P.No.3041 of 2003 on the file of the Chairman, MACT-cum-I Additional Metropolitan Sessions Judge-cum-XV Additional Chief Judge, Hyderabad (for short, the Tribunal).

(2.) I have heard Sri Kasireddy Jagathpal Reddy, learned counsel for the appellant. Learned counsel for respondent No.2 is not present.

(3.) The claimant in the said O.P. is the appellant in this appeal filed by him feeling aggrieved by the inadequacy of compensation awarded by the Tribunal. The appellant, at the relevant time, was an Auto driver. On 07.11.2003, at about 12.45 hours, while the appellant was proceeding from Fathenagar bridge towards Sanathnagar in his Auto bearing No.AP 9T 894, Maruthi van bearing No.AP 9AD 2407 came from Balkampet side and hit the Auto resulting in grievous injuries to the appellant. The appellant therefore filed the abovementioned O.P. claiming compensation of Rs.6,00,000/- under various heads. The Tribunal, having found that the driver of the vehicle of respondent No.1 was guilty of rash and negligent driving resulting in causing of the accident, awarded a sum of Rs.1,29,000/- towards compensation under various heads.