KANEPALLI NAGAMMA Vs. SILVERI SARVESHAM

JUDGEMENT

(1.) Appellant-Claimant filed this appeal against the Award and Decree dated 31.03.2017 in M.V.O.P.No.80 of 2016 on the file of the Motor Accident Claims Tribunal-cum-Principal District and Sessions Judge, Adilabad (for short, the Tribunal), whereunder the Tribunal granted an amount of Rs.28,000/- towards compensation along with interest @ 9% per annum as against the claim of Rs.50,000/- on account of the injuries sustained by the appellant in the motor vehicle accident occurred on 05.01.2016.

(2.) The manner of accident and the injuries sustained by the appellant-claimant are not in dispute and the appellant challenged the impugned award only on the quantum of compensation awarded by the Tribunal. Therefore, this Court is not inclined to go into other details other than the quantum of compensation.

(3.) Sri S.Surender Reddy, learned counsel for the appellant, submitted that the Tribunal erroneously granted meager compensation for the injuries sustained by the appellant and sought to enhance the same.