APSRTC Vs. KAGITHA NANCHARAMMA

JUDGEMENT

(1.) THE 2nd respondent -A.P.S.R.T.C. to the claim petition is the appellant herein, having been aggrieved by the Order/Award dated 18.07.2011 in M.V.O.P. No. 19 of 2008 on the file of the learned Chairman, Motor Accidents Claims Tribunal -cum -IX Additional District Judge (FTC), Krishna at Machilipatnam, (for short 'the Tribunal') filed this appeal against the four claimants who are none other than the wife, minor son and parents of the deceased by name K. Satyanarayana, aged about 45 years, Fair Price Shop dealer, impugning the quantum of compensation awarded by the tribunal of Rs. 3,93,000/ - is excessive and exorbitant. Heard Sri P.S.P. Suresh Kumar, learned counsel for the appellant as welt as Sri B. Venkata Madhava Reddy, learned counsel for respondent No. 1 and Ms. V. Durga, learned standing counsel for respondent No. 2.

(2.) TO what result?