KURSAM SAMMAKKA Vs. A. SRINIVAS

JUDGEMENT

(1.) Feeling aggrieved by the order dated 02.02.2006 passed in MVOP.No.856 of 2004 by the Motor Vehicles Accidents Claims Tribunal (I-Additional District Judge) at Warangal appellants/claimants preferred the present appeal seeking enhancement of the compensation.

(2.) The learned Tribunal has awarded an amount of Rs.93,000/- towards compensation with interest at the rate of 7.5% per annum, from the date of petition till the date of realization as against the claim of Rs.2,50,000/- made by the appellants/claimants.

(3.) On consideration of the entire evidence on record, the learned Tribunal gave a finding that the accident was due to rash and negligent driving of the auto by its driver. Admittedly, the 3rd respondent, Insurance Company, did not file any appeal challenging the said finding. Therefore, the said finding has attained the finality.