BYREDDY VENKATESWARA REDDY Vs. R SURESH AND ANOTHER

JUDGEMENT

(1.) Dissatisfied with the quantum of compensation awarded in MVOP No.126 of 2004 by the Chairman, MACT-cum-II Additional District Judge, Proddatur (for short "the Tribunal'), the claimant preferred the instant MACMA.

(2.) The facts in nutshell are thus:

(3.) Heard arguments of Sri K. Rathanga Pani Reddy, learned counsel for appellant/claimant and Sri A.V.K.S, Prasad, learned counsel for R.2/ Insurance Company. Even though notice to R.1 was served, there is no representation on his behalf.