J. RAJESWARI Vs. R GURUVAMMAL

JUDGEMENT

(1.) Claimants in O.P.No.934 of 2003 filed appeal in M.A.C.M.A.No.4049 of 2014 questioning the adequacy of the compensation awarded by the Motor Accident Claims Tribunal-cum-Principal District Judge, Nellore (for short "the learned MACT") under the Judgment dtd. 3/4/2006.

(2.) Claim made for Rs.15,00,000.00 was partly allowed by the learned MACT and awarding a compensation of Rs.2,10,000.00 in all with interest at 7.5% per annum.

(3.) Claimants are wife, daughters and mother of one Jadapalli Muni Ramayya (for short "the deceased") who was working as the driver working in Irrigation Department.