POCHAMMA Vs. MIRZA DAWOOD BAIG

JUDGEMENT

(1.) This Civil Revision Petition is directed against the Order in I.A.No. 792 of 1997 dated 27-8-1997 in O.P.No. 289 of 1996 on the file of the Motor Accidents Claims Tribunal-cum-District Judge, Medak at Sangareddy, refusing amendment of claim petition so as to enhance the claim from Rs.2,00,000/- to Rs. 3,50,000/-.

(2.) The revision petitioners are the claimants in O.P.No. 289 of 1996 where in they sought for a compensation of Rs. 2,00,000/- for the death of late Ramulu who was husband of the revision petitioner No. 1 and the grand-father of revision petitioners 3 to 5 and the father-in-law of revision petitioner No. 2. During the pendency of the O.P., they sought for enhancement of compensation to Rs. 3,50,000/- by way of amendment under Order VI, Rule 17 read with Section 151 C.P.C.

(3.) The amendment petition has been opposed by the owner and insurer of the vehicle in question.