MADIREDDY SEETHA RAMAYYA Vs. R NARAYANA

JUDGEMENT

(1.) HEARD the Counsel.

(2.) THE claimants being aggrieved of the quantum of compensation on the ground that the same is on the lower side had preferred this civil miscellaneous appeal. The counsel on record made certain submissions- the learned Counsel representing the appellants contending that the quantum of compensation awarded by the Tribunal below cannot be said to be just and proper in the facts and circumstances of the case and on the contrary the learned standing Counsel representing the Insurance company/2nd respondent maintaining otherwise that in the light of the reasons recorded in detail, the findings as such cannot be found fault.

(3.) THE parties hereinafter would be referred to as shown in M. V. O. P. No. 1638/ 2000 on the file of II Additional District judge, Visakhapatnam.