PUNYAVATHI Vs. B. BALA NARSIMHA RAJU

JUDGEMENT

(1.) AGGRIEVED by the Award dated 04.12.2008 in O.P.No.1794 of 2007 passed by the Chairman, Motor Accident Claims Tribunal -cum -II Additional Chief Judge, City Civil Court, Hyderabad (for short the Tribunal), the claimants preferred the instant MACMA on the ground of inadequacy of compensation.

(2.) BRIEF facts of the case are thus:

(3.) THE parties in the appeal are referred as they stood before the Tribunal.