LINGA REDDY Vs. APSRTC

JUDGEMENT

(1.) This appeal is directed against the Award dated 22.08.2007 passed by the Motor Accidents Claims Tribunalcum- VI-Additional District Judge, (FTC) Nizamabad at Kamareddy (for short 'the Tribunal), in M.V.O.P.No.1638 of 2002 whereby the Tribunal awarded compensation of Rs.10,000/- on account of the injuries sustained by the claimant in a motor vehicle accident that occurred on 25.09.1995.

(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 passed by the Tribunal, the claimant filed this appeal seeking enhancement of compensation on the ground that he received fracture on right clavicle, back bone, both bones of legs and other injuries on all parts of the body and that he underwent treatment as in-patient in the hospital for a considerable time and incurred more than Rs.50,000/- and that the Tribunal without considering the same has awarded lump sum compensation contrary to the settled principles of law.