B V SRINIVASULU Vs. P KRISHNAPPA

JUDGEMENT

(1.) Questioning the excessive compensation awarded, the owner of the offending vehicle preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 impugning the award dtd. 16/11/2011 of the learned Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Madanapalle (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.62 of 2010.

(2.) Respondent Nos.1 and 2 are the claimants before the Claims Tribunal.

(3.) Heard arguments of Sri Chethan, the learned counsel appearing on behalf of Sri P.Jagadish Chandra Prasad, the learned counsel for appellant and Sri K.Mahadeva, the learned counsel for the respondents.