LAKKAKULA PADMAJA Vs. TELLURI VENKATA REDDY

JUDGEMENT

(1.) Questioning the inadequacy of compensation, the legal representatives of the deceased preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 assailing the award dtd. 29/9/2011 of the learned Chairman, Motor Vehicles Accidents Claims Tribunal-cum-X Additional District Judge, Narasaraopet, Guntur District (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.156 of 2009 (M.V.O.P.No.746 of 2009).

(2.) Heard arguments of Sri Naresh Byrapaneni the learned counsel for appellants. Though appearance was made for respondents, none appeared to argue for them.

(3.) The following facts are required to be noticed: