ABDUL WASEEM Vs. SHAIK KHALEEL

JUDGEMENT

(1.) Heard learned counsel Sri P.Radhive Reddy for the appellant and learned counsel Sri V.Sambasiva Rao for insurance company for the respondent no.2.

(2.) The present appeal has been filed by the appellant-claimant dissatisfied with the award passed by the Chairman, Motor Accidents Claims Tribunal (District Judge) at Nizamabad, (for short, 'MACT') in O.P.No.274 of 2010, dtd. 17/11/2014 and thereby seeking for enhancement of compensation.

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