K SRINIVAS Vs. T SHIVAPPA ANOTHER

JUDGEMENT

(1.) The claimant has preferred this appeal against judgment and award passed by IV Addl. Metropolitan Sessions Judge-cum-XVIII Addl. Chief Judge, Hyderabad, (Motor Accident Claims Tribunal), (hereinafter referred to as "Tribunal") in Original Petition (OP) No.1977 of 2003, seeking for enhancement of compensation awarded by the Tribunal at Rs.4,08,000/- as against the claim of Rs.10,50,000/-. The parties hereinafter will be referred to as they were arrayed before the Tribunal for convenience sake.

(2.) Respondent No.1 is the owner of the tipper lorry bearing registration No.AP 22 A 8974. Respondent No.2 is the insurer thereof.

(3.) Since no cross objections or cross appeal is preferred by the respondents against the judgment or findings recorded by the Tribunal as to rash and negligent driving of the offending tipper lorry by its driver, this appeal for enhancement of compensation by the claimant, the discussion will be restricted only as to the adequacy or otherwise of the quantum of compensation granted by the Tribunal.