SHAIK SALEEM Vs. DHARMENDRA SEJWAR

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Chairman, Motor Accident Claims Tribunal-cum-XI Additional District and Sessions Judge, (Fast Track Court), Ranga Reddy District (for short, the Tribunal), in O.P.No.738 of 2011, dtd. 26/5/2014, the appellant/ claimant has preferred the present appeal seeking enhancement of the compensation.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the Tribunal.

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