KALLA KRISHNA SWAMY Vs. S JAGGA RAO

JUDGEMENT

(1.) HEARD the learned counsel on record.

(2.) THE civil miscellaneous appeal is filed praying for enhancement of compensation.

(3.) THE learned Counsel for the appellants would contend that though the compensation of Rs. 1,60,000/- had been claimed, in the facts and circumstances of the case and also in the light of the decisions of the Apex Court, it would be just and reasonable to grant compensation of rs. 1,50,000/- taking the age of the deceased as 17 years.