NAGAVARAPU SATEESH Vs. PULI ANAND KUMAR

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act for enhancement of compensation amount, aggrieved by the decree and judgment dt.31/10/2011 passed in M.V.O.P No.1233 of 2010 by the Chairman, Motor Accidents Claims Tribunal-Cum-VIII Additional District Judge (FTC) Warangal.

(2.) This is a case of injury. The appellant claimed Rs.3,00,000.00 (Rupees Three Lakhs Only) and the Court below passed an award for Rs.1,10,000.00 (Rupees One Lakh Ten Thousand Only).

(3.) Brief facts of the case are as follows: