FATHEEMA Vs. CARIM REDDY BAQTHAVACHALA REDDY

JUDGEMENT

(1.) Heard the learned Counsel appearing for the appellant- claimants and the learned Counsel appearing for the respondent -insurer.

(2.) In-terms of the judgment and award dtd. 10/3/2014 in MVC No.95/2013 the Tribunal allowed the petition in part and awarded compensation of Rs.8,23,000.00 along with interest & 6% per annum to the claimants. The claimants claim compensation on account of the death of Khadar pasha S/o Imam Sab @ Lalbaisab.

(3.) For the purpose of convenience, the parties will be referred to as per their rank before this Tribunal.