SALA BRAMARAMBA Vs. KAJULURI AMMANNA

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of Motor Vehicles Act, 1988, directed against the Order and Decree dtd. 4/4/2016 passed in M.V.O.P.No.379 of 2014 by the I Additional District Judge-cum-Chairman, Motor Accidents Claims Tribunal, East Godavari at Rajahmundry (for short "MACT").

(2.) Claimants before the learned MACT, feeling dissatisfied with the quantum of compensation granted at Rs.6,09,000.00 with interest @6% p.a., as against the claim made for Rs.15,00,000.00, filed the present appeal, questioning the just and adequate nature of compensation awarded. Respondent No.1 is the driver, respondent No.2 is the APSRTC, owner of the bus, involved in the accident pleaded by the claimants.

(3.) Heard learned counsel on both sides.