S JANARDHAN GOUD Vs. P RADHAKRISHNA

JUDGEMENT

(1.) AGGRIEVED by the common award dated 27.09.2008 in O.P.Nos.97 and 103 of 2007 passed by the Chairman, Motor Accidents Claims Tribunal cum I Additional District Judge, Mahabubnagar (for short 'the Tribunal'), the claimants in OP No.97 of 2007 preferred the instant appeal on the ground of inadequacy of compensation.

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

(3.) HEARD arguments of Sri K.Venkatesh Gupta, learnedcounsel for appellants and Sri C.Buchi Reddy, learned counsel for 2 nd respondent/ Insurance Company.