MAMIDI VENKATESWARLU Vs. C.RAJESH KUMAR

JUDGEMENT

(1.) Since there was no representation on behalf of the respondent, Insurance Company, on 30.01.2020, the Registry was directed to list the matter on 05.02.2020 under the caption for order. Accordingly, today, when the matter is taken up for hearing there is no representation on behalf of the 2nd respondent, Insurance Company. Hence, this appeal is disposed of on perusal of material placed on record.

(2.) Feeling aggrieved by the order dated 30.06.2006 passed in M.V.O.P. No.3081 of 2004 by the II Additional Chief Judge, City Civil Court, Hyderabad, appellants/claimants preferred the present appeal seeking enhancement of the compensation.

(3.) The learned Tribunal has awarded an amount of Rs.2,10,000/- towards compensation with interest at the rate of 7.5% per annum, from the date of petition till the date of deposit as against the claim of Rs.4,00,000/- made by the appellants/claimants.