K RAJ KUMAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Having got dissatisfied with the amount of Rs.55,000/- granted as compensation by the order dated 14-02-2005 in O.P. No.1819 of 2001 on the file of the Chairman, Motor Accidents Claims Tribunalcum- XXI Additional Chief Judge-cum-Additional Metropolitan Sessions Judge for COC, Hyderabad (for short, 'the Tribunal') as against the claim of Rs.1,50,000/- laid under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act'), for the injuries sustained by the appellant-petitioner in a road accident, the instant appeal is preferred under Section 173 of the Act seeking enhancement of compensation.

(2.) The appellant herein is the petitioner, while respondent Nos.1 and 2 herein, who are the Managing Director of APSRTC and the Depot Manager, Hyderabad Depot-1 respectively, were respondent Nos.1 and 2, respectively, in the original petition.

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