CHINTA THIRUPATHAIAH Vs. E BHADRAIAH

JUDGEMENT

(1.) This appeal is filed against the order and decree dt.29-8-1985 in M.A.T.O.P.No.64 of 1984. On the file of the District Judge and Motor Accident Claims Tribunal, Khammam.

(2.) The appellants/claimants, parents of the deceased Chinta Venkateswara Rao, filed M.A.T.O.P.No.64 of 1984, claiming compensation for the death of the deceased in a motor accident occurred on 9-2-1985 at about 9-00 a.m. near Gogupaka village due to the rash and negligent driving of the driver of the vehicle - Tractor and Trailor bearing Nos. 3949 and 3950 respectively. The learned Judge on appreciation of the material and evidence available on record, awarded a total compensation of Rs.17,000/- Rs.15,000/- for general damages and Rs.2,000/- for mental agony and pain with interest at 6% per annum. Aggrieved by the said award the appellants /claimants filed the present appeal.

(3.) The learned counsel for the appellants/claimants contends that, the compensation awarded by the Tribunal is meagre and not based on sound reasoning, therefore, seeks for enhancement of the compensation.