KANAKALA RAMBABU Vs. A. VIJAYALAKSHMI

JUDGEMENT

(1.) DISSATISFIED with the quantum of compensation awarded in M.V.O.P. No. 750 of 2001 passed by the Chairman, M.A.C.T. -cum -II Additional District Judge, Visakhapatnam (for short "the Tribunal"), the claimants preferred the instant M.A.C.M.A.

(2.) THE appellants herein are the claimants 1 and 2, who are parents of the deceased - -K. Jaya Prakash. The third claimant who is shown as third respondent herein is the brother of the deceased. Respondents 1 and 2 herein are the respondents 1 and 2 before the Tribunal.

(3.) HEARD arguments of Sri C. Gunaranjan, learned counsel for appellants and Smt. S.N. Padmini, learned counsel for 2nd respondent/Insurance Company. Case against R.1 was dismissed for default on 15.12.2008. However, since R.1 suffered decree before the Tribunal, his absence in the appeal will not have any difference as per the decision reported in Meka Chakra Rao v. Yelubandi Babu Rao @ Reddemma and others 2001 (1) ALT 495. R.3 is not necessary party in this appeal.