M.RAMMOHAN Vs. K.NARSIMULU

JUDGEMENT

(1.) This appeal is filed aggrieved by the award and decree dated 21.02.2011 in O.P.No.1044 of 2008 passed by the XXI Additional Chief Judge-cum-VII Additional Metropolitan Sessions Judge, Hyderabad, for enhancement of compensation.

(2.) Learned counsel for the claimant contended that the compensation granted by the tribunal is very meager as the claimant sustained fracture of both bones of right leg, fracture of left hand, fracture of left elbow, head injury, deformity of forehead, laceration and abrasion and other injuries all over the body and that he spent huge amounts towards medical expenses and taking follow-up treatment and that he lost 100% earning capacity as he is not in a position to move from the bed and hence, prayed to grant just compensation as per the decisions of the Apex Court.

(3.) Learned standing counsel for the Insurance Company contended that the order passed by the tribunal is well considered and needs no interference of this Court and prayed to dismiss the appeal.