K PANDURANGA RAO Vs. A NAGARAJU

JUDGEMENT

(1.) CHALLENGING the compensation awarded in M.V.O.P.No.615 of 2006 dated 21.06.2010 by the Chairman, M.A.C.T -cum -I Additional District and Sessions Judge, Ranga Reddy district at L.B.Nagar, Hyderabad (for short "the Tribunal"), the claimant preferred the instant appeal.

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

(3.) THE parties in this appeal are referred as they stood before the Tribunal.