B.NAGAMANI Vs. M.NIRAIPANDI

JUDGEMENT

(1.) Leave granted.

(2.) This order will dispose of two appeals where the prayer is for enhancement of compensation on account of accident in which two students aged about 16 years had died. The accident took place on 20/11/2011.

(3.) The Motor Accidents Claims Tribunal-cum-XXV Additional Chief Judge, City Civil Court, Hyderabad (for short, "the Tribunal") while assessing the compensation had determined the same at 10,80,000/- (Rupees ten lakhs eighty thousand) in both the cases. However, considering that the claim made by the parents of the deceased in the Claim Petition was 5,00,000/-, the amount awarded was reduced to that extent.