DEVIDAS BOKUL SHINDE Vs. PRAMILA DEVI PANDEY

JUDGEMENT

(1.) Appellant-Claimant filed this appeal against the Order and Decree dated 08.01.2007 in O.P.No.162 of 2004 on the file of the Motor Accident Claims Tribunal-cum-I Additional District Judge, Adilabad (for short, the Tribunal), whereunder the Tribunal granted an amount of Rs.20,000/- towards compensation along with interest @ 7% per annum as against the claim of Rs.1,50,000/- on account of the injuries sustained by the appellant in the motor vehicle accident occurred on 29.01.2003.

(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 Sandeep, counsel representing 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.