BANOTH MOHAN Vs. M. NARASA REDDY

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 7/11/2006, passed in O.P.No.818 of 2002 on the file of the Motor Accident Claims Tribunal (VIII-Additional District Judge), Nizamabad, the appellant/claimant preferred the present appeal seeking enhancement of the compensation.

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

(3.) In support of his claim, the appellant examined himself as P.W.1 besides examining the Doctors, who treated the appellant, as P.Ws.2 and 3 and got marked Exs.A1 to A7. On behalf of the respondents, no oral evidence was adduced, but Ex.B1-Insurance Policy Copy was marked.