APPARAJU SOBHA RANI Vs. MIDIYAM RAMA RAO

JUDGEMENT

(1.) CHALLENGING the compensation granted in O.P.No.318 of 2000 by the Motor Accidents Claims Tribunal -cum -I Additional District Judge, East Godavari, Rajahmundry (for short "Tribunal") as inadequate, the claimant preferred the instant M.A.C.M.A.

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

(3.) HEARD arguments of Sri K. Venkatesh, learned counsel for appellant/claimant and Sri K. Satyanarayana Murthy, learned counsel for Respondent No.2.