TELURU SHANTHAMMA Vs. S K MASTHAN

JUDGEMENT

(1.) BEING not satisfied with the quantum of compensation awarded in the order and decree, dated 06.07.2007, passed in M.V.O.P.No.632 of 2005 on the file of the Motor Accidents Claims Tribunal -cum -I Additional District Judge, Mahabubnagar (for short "Tribunal"), the claimants, who are the daughter -in -law and grand children of the deceased Telugu Venkanna, filed the appeal under Section 173 of the Motor Vehicles Act, 1988 (for short "the Act") for enhancement of the compensation.

(2.) FOR the sake of convenience, the parties will hereinafter be referred to as arrayed in O.P.

(3.) THE facts in issue are as under: