M. SRINIVASA RAO Vs. TALAKOLA VENKATESWARA REDDY

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant, aggrieved by the Judgment and Decree dt.11/9/2007 passed in M.V.O.P.No.818 of 2005 on the file of Motor Accidents Claims Tribunal-cum-II Additional District Judge, Guntur (for short 'the Tribunal"), wherein the learned Tribunal awarded an amount of Rs.15,000.00 to the claimant with running interest @ 7.5% per annum with proportionate costs from the date of claim petition till realization against the respondents/Opponents jointly and severally, seeking enhancement of compensation awarded by the Tribunal.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Motor Accidents Claims Tribunal.

(3.) The brief facts of the case are as follows: