A.KISHORE Vs. P.CHANDRA SHEKAR REDDY

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the award and decree, dtd. 8/1/2019 made in M.V.O.P.No.2220 of 2013 on the file of the Motor Accidents Claims Tribunal-cum-X Additional Chief Judge, City Civil Court, Hyderabad (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.) After considering the claim and the counters filed by respondents, and on evaluation of the evidence, both oral and documentary, the learned Tribunal has partly allowed the O.P. awarding compensation of Rs.4,76,970.00 with interest at 7.5% per annum. Challenging the said quantum of compensation, the present appeal is filed by the appellant/claimant.