MOHD NIZAMUDDIN Vs. J SATYANARAYANA REDDY

JUDGEMENT

(1.) Aggrieved by the order dated 10-03-2003 passed by the learned District Judge - cum - Motor Accidents Claims Tribunal, Medak at Sangareddy in O.P. No. 39 of 2000, whereby the Tribunal allowed the said O.P. in part awarding an amount of Rs. 1,02,100/- towards compensation to the claimants (Appellants) as against their claim of Rs. 2 lakhs, they preferred this appeal seeking enhancement of compensation.

(2.) The case of the claimants before the Tribunal is as under:

(3.) Based on the rival pleadings of the parties, the Tribunal framed the following issues for trial: