K. ASHOK REDDY Vs. RAVI RAJ

JUDGEMENT

(1.) DISSATISFIED with the quantum of compensation awarded by the Chairman, MACT -cum -V Additional Metropolitan Sessions Judge, Mahila Court at Hyderabad (for short "the Tribunal) in O.P. No. 773 of 2007, the claimant preferred the instant MACMA.

(2.) THE brief facts are that:

(3.) HEARD arguments of Sri U.P. Rao, learned counsel for appellant/claimant and Sri P. Rajasekhar, learned counsel for Respondent No. 2/Insurance Company. Notice to Respondent No. 1/owner of the vehicle was unserved. However, as he remained ex -parte before tribunal and suffered decree, his absence is not a consequence in view of judgment reported in Meka Chakra Rao v. Yelubandi Babu Rao @ Reddemma and others ( : 2002 ACJ 828).