MUMMADI NARASIMHA CHARY Vs. SK MASTHAN

JUDGEMENT

(1.) This appeal is filed by the appellant against the judgment and decree dated 29.10.2002 in O.P.No.1036 of 1998, wherein the Motor Vehicles Claims Tribunal granted an amount of Rs.25,000/- towards compensation out of Rs.1,00,000/- claimed, along with interest at the rate of 9% per annum from the date of application till the date of realization with costs, in respect of injuries sustained by the appellant.

(2.) The facts that the occurrence of the accident, sustaining injuries by the appellant are not in dispute. The appellant, who is claimant before the Tribunal, filed this appeal for enhancement of compensation.

(3.) Heard learned counsel for the appellant, who submits that though the appellant sustained fracture injuries, the Tribunal, without considering the same, granted only an amount of Rs.25,000/- stating that the injuries are simple in nature. He submits that the compensation awarded by the Tribunal itself is meager and is on lower side.