YADLA RAJULAMMA Vs. KAKARLA VEERA BABU

JUDGEMENT

(1.) Challenge in this Motor Accidents Civil Miscellaneous Appeal is to the Award, dtd. 31/3/2016, in M.V.O.P. No.388 of 2013 on the file of V Additional District Judge-cum Motor Accident Claims Tribunal, East Godavari District, Rajahmundry (for short, 'the Tribunal') where under the Tribunal, as against the claim of the petitioner/appellant to award a sum of Rs.2,00,000.00 as compensation towards the injuries received by her in a motor vehicle accident, which was occurred on 8/3/2012, awarded a sum of Rs.28,472.00 as compensation.

(2.) Felt aggrieved that the compensation so awarded by the Tribunal is not just and reasonable and it is meager, the petitioner filed the present Appeal.

(3.) The parties to this Appeal will hereinafter be referred to as described before the Tribunal, for the sake of convenience.