S. SRI DEVI Vs. PEETHALA SRINIVASA RAO

JUDGEMENT

(1.) This M.A.C.M.A. is directed by the claimant against the award, dtd. 12/1/2011 in M.V.O.P.No.614 of 2007 on the file of Motor Accidents Claims Tribunal - cum - Family - cum - Additional District Judge, Vizianagaram, ("Tribunal" for short), where under, the learned Tribunal as against the claim of the petitioner to a tune of Rs.3,70,000.00 towards the compensation for the injuries received by her in a Motor Vehicle accident, granted compensation of Rs.2,00,000.00. Felt aggrieved that the compensation so awarded is not just and reasonable, the claimant filed the present M.A.C.M.A.

(2.) The parties to this M.A.C.M.A. will hereinafter be referred to as described before the Tribunal for the sake of convenience.

(3.) The case of the petitioner/claimant in the claim petition according to the petition averments before the Tribunal, in brief, is that: