UPPARI GOPAL Vs. A. VENKATESHWARLU

JUDGEMENT

(1.) Heard learned counsel Sri A.Madhava Reddy for the appellant/claimant and Sri N.Mohan Krishna, learned counsel for respondent No.2-Insurance Company.

(2.) The present appeal has been filed by the appellant/claimant dissatisfied with the award passed by the XI Additional Chief Judge, City Civil Court, Hyderabad (for short, 'Tribunal') in M.V.O.P.No.2356 of 2012, dtd. 7/8/2014 and thereby seeking for enhancement of compensation.

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