- (1.)THE Civil Miscellaneous Appeal is filed by the claimant being aggrieved of the quantum of compensation fixed by the Motor Accidents Claims Tribunal-cum-Additional District Judge, Nizamabad in O. P. No. 346 of 1995 at Rs. 30,000/- with proportionate costs and interest on the ground that the same is unjust and unreasonable.
(2.)THE appellant-claimant filed the abovesaid O. P. on the file of Motor accidents Claims Tribunal-cum-Additional District Judge, Nizamabad, hereinafter in short referred to as Tribunal for the purpose convenience, claiming compensation of Rs. 1,50,000/- for the injuries and fractures sustained by him in a motor vehicle accident on 20. 2. 1995.
(3.)THE learned counsel for the appellant-claimant had taken this Court through the findings, which had been recorded, and would maintain that in the facts and circumstances of the case the quantum of compensation awarded being unjust and unreasonable, the same to be enhanced.