KALA SATISH Vs. NCL INDUSTRIES, HYDERABAD

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 11/6/2014, passed in M.V.O.P.No.390 of 2011 on the file of the Chairman, Motor Accident Claims Tribunal-cum-Special Sessions Judge for Trial of SCs/STs (POA) Cases-cum-Additional District Judge, Nalgonda (for short "the Tribunal"), the appellant/claimant preferred the present appeal seeking enhancement of the compensation.

(2.) The facts, in issue, are as under:

(3.) Before the Tribunal, the 1st respondent remained ex parte and the 2nd respondent filed counter denying the averments made in the claim-petition. It is also stated that the appellant shall prove that the accident occurred due to rash and negligent driving of the driver of the Car and the driver of the car was having valid driving licence to drive the Car. It is further stated that the compensation claimed is arbitrary and excessive.