MRS S. ALIYA SULTHANA AND OTHERS Vs. MANAGING DIRECTOR, ANDHRA PRADESH ROAD TRANSPORT CORPORATION, HYDERABAD

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order passed by the Motor Accident Claims Tribunal, Bangalore [the 'Tribunal', for short] in MVC No. 3602/ 2010.

(2.) Briefly stated the facts are:

(3.) Learned Counsel appearing for the appellants assailing the impugned Judgment and Award, inter alia, contends that the compensation awarded under the different heads is too meager and contrary to the well established principles of law laid down by the Hon'ble Apex Court.