K.REHANA Vs. P.BALARAM

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. 9/4/2014 of the learned Chairman, Motor Vehicles Accidents Claims Tribunal-cum-V Additional District Judge, Vijayawada (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.161 of 2010.

(2.) Heard arguments of Sri P.Prabhakara Rao, the learned counsel for appellants and Sri S.Agastya Sarma, the learned counsel for respondent No.3-Insurance Company.

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