MOUTAM BIKSHAPATHI Vs. G. SHANKAR REDDY

JUDGEMENT

(1.) This appeal is directed against the order and decree dated 19.09.2006 passed by the Motor Accidents Claims Tribunal-cum-Additional District Judge, Karimnagar (for short 'the Tribunal), in O.P.No.294 of 2005, whereby the Tribunal awarded compensation of Rs.2,22,500/- on account of the injuries caused in a motor vehicle accident that occurred on 22.07.2002 against the claim of Rs.5,00,000/-.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the Court below.

(3.) Being dissatisfied with the quantum of Award passed by the Tribunal, the injured filed this appeal seeking enhancement of compensation.