MANTHANI NAGARJUNA Vs. CHANDRAGIRI SAILU

JUDGEMENT

(1.) Heard learned counsel Sri V.Ramachandar Rao for the appellant/claimant and Sri A.Ravi Babu, learned counsel for the respondent no.2-RTC.

(2.) The present appeal has been filed by the appellant-claimant dissatisfied with the award passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Karimnagar (for short, 'Tribunal') in O.P.No.546 of 2008, dtd. 2/12/2011 and thereby seeking for enhancement of compensation.

(3.) The appellant herein is the petitioner, respondent No.1 herein is respondent no.1-driver of RTC Bus and respondent no.2 herein is respondent no.2-owner of RTC Bus before the Tribunal. For convenience, the parties have been referred to as arrayed before the Tribunal.