SIDDIQ TAJAMMAL HUSSAIN Vs. U GURUVAIAH

JUDGEMENT

(1.) Having dissatisfied, with the award of Rs.6,01,722/- as compensation for the injuries sustained by the petitioner in a road accident, by the award and decree dated 01-02-2005 in O.P.No.430 of 1999 on the file of the Chairman, Motor Accident Claims Tribunalcum-Additional District Judge, Nizamabad (for short, 'the Tribunal'), as against the claim of Rs.10,00,000- the petitioner - claimant preferred the instant appeal under Section 173 of the Motor Vehicles Act, seeking enhancement of compensation.

(2.) The appellant herein, who is the injured, is the petitioner, while respondents 1 and 2 herein were respondents 1 and 2 respectively, in the original petition.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.