S. MURALIMOHAN Vs. SANTHOSH

JUDGEMENT

(1.) Heard learned counsel Sri S.Sudarshan Reddy for the appellant/claimant and the learned counsel Sri. V.Srinivasa Rao for the respondent no.2-insurance company.

(2.) The present appeal has been filed by the appellant-claimant dissatisfied with the award passed by the I Additional Chief Judge, City Civil Court, Secunderabad (for short, 'Tribunal') in O.P.No.284 of 2008, dtd. 18/7/2014 and thereby seeking for enhancement of compensation.

(3.) The brief factual matrix of the present appeal is as under.