(1.) The appellant who is none other than the claimant of the claim petition in O.P. No. 1770 of 2005 filed against the respondents owner and insurer of the crime vehicle, having been aggrieved by the Order/Award of the V Additional Metropolitan Sessions Judge (Mahila Court)-cum-XIX Additional chief Judge, City Criminal Courts, Hyderabad (for short, 'the Court below') granting compensation of Rs. 50,000/- (Rupees fifty thousand only) with interest at the rate of 7% per annum out of claim of Rs. 2,00,000/- (Rupees two lakhs only) filed this appeal by claiming enhancement of compensation as prayed for in the appeal by allowing the claim petition filed under Section 166 of the Motor Vehicle Act, 1988 (for short, 'the Act'). Heard Sri P.S.P. Suresh Kumar, learned counsel for the appellant as well as Sri B. Venkata Madhava Reddy, learned counsel for respondent No. 1 and Ms. V. Durga, learned standing counsel for respondent No. 2.
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(3.) Now the points that arise for consideration in the appeal are: