B SUDHAKAR Vs. VICE CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) Appellant-Claimant filed this appeal against the Judgment and Decree dated 28.06.2004 in O.P.No.2115 of 2002 on the file of the Court of the XXI Additional Chief Judge-cum-Accidents Claims Tribunal-cum-VII Additional Metropolitan Sessions Judge for the trial of Communal Offence Cases, Red Hills, Nampally, Hyderabad (for short, the Tribunal), whereby the Tribunal granted an amount of Rs.42,825/- towards compensation along with interest @ 9% per anuum as against the claim of Rs.2,00,000/- on account of the injuries sustained by the appellant in a motor vehicle accident occurred on 03.06.2002.

(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 E.Venugopal Reddy, learned counsel representing Sri Y.Veeranna Babu, 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.