UNION OF INDIA Vs. VENNAPU PRASADA RAO

JUDGEMENT

(1.) Heard Ms. Anushka Arora, Sr. Panel Advocate, for the appellant and Ms. Renuka Sahu, Advocate, for the respondent.

(2.) The opposite party has filed above appeal from the order State Consumer Disputes Redressal Commission, Telangana at Hyderabad dtd. 19/4/2022 passed in CC/125/2017, partly allowing the complaint and directing the appellant to pay Rs.1000000.00 with interest @9% per annum, as the compensation for the injury and Rs.20000.00 as litigation costs, to the complainant.

(3.) Vennapu Prasada Rao (the respondent) filed CC/125/2017 for directing the appellant to pay (i) Rs.2000000.00 as compensation for the injury and consequent physical and mental pain suffered by him and his family; (ii) litigation costs; and (iii) any other relief which is deemed fit and proper in the facts and circumstances of the case.