NAGIREDDY VENKATESHWARA REDYYAND Vs. G.JAYA CHANDRA BABU

JUDGEMENT

(1.) Questioning the quantum of compensation awarded by the Motor Accidents Claims Tribunal-cum-VI Additional District and Sessions Judge (F.T.C), Markapur, Ongole (for short "the Tribunal") in O.P.No.488 of 2007 for the death of deceased-Brahma Reddy, 8 years old boy, as low and inadequate, his parents who were the claimants before the Tribunal preferred the present M.A.C.M.A.

(2.) The factual matrix of the case is thus:

(3.) Heard arguments of both sides.