VATTIKUTI BHARATHI Vs. JANGILI KRISHNAM RAJU

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 impugning the award dtd. 6/4/2011 of the learned Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Court, East Godavari District, Rajahmundry (hereinafter referred to as 'the Claims Tribunal') in O.P.No.930 of 2008.

(2.) Heard arguments of Sri K.Srinivasa Rao, the learned counsel representing Sri N.Siva Reddy, the learned counsel for appellants and Smt. S.A.V.Ratnam, the learned counsel for respondent No.3-Insurance Company.

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