M. A. MATEEN Vs. A. SRINIVAS RAO

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 12.10.2004 passed by the Motor Accidents Claims Tribunal-cumDistrict Judge, Nizamabad (for short the Tribunal), in O.P.No.465 of 1998, whereby the Tribunal awarded compensation of Rs.7,500/-, against the claim of Rs.1,00,000/-, on account of the injuries sustained by the claimant in a motor vehicle accident that occurred on 22.04.1997.

(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 compensation awarded by the Tribunal, the claimant filed this appeal seeking enhancement of compensation on the ground that he received fracture of right hand, multiple and grievous injuries to left leg, crush injury to right foot, multiple and grievous injuries to head, chest, stomach and on various parts of the body and that he underwent treatment as inpatient in the Government Hospital, Yellareddy, for a considerable time and thereafter, he took treatment in private hospitals and incurred more than Rs.40,000/- and on account of such fracture injuries, he suffered permanent disability resulting in loss of future earnings, and that the Tribunal, without considering the nature of injuries and the extent of disability, has awarded a meager compensation of Rs.7,500/- holding that the injuries suffered by the claimant are simple in nature, which is contrary to the settled principles of law.