APSRTC Vs. KOTHI VENKAVVA

JUDGEMENT

(1.) Appellants - Andhra Pradesh State Road Transport Corporation filed M.A.C.M.A. No.2421 of 2006 assailing the judgment and decree dated 27.06.2006 in O.P. No.819 of 2003 passed by the Motor Accidents Claims Tribunal - cum - District Judge, Nizamabad (for short 'the Tribunal').

(2.) Vide the aforesaid judgment, the Tribunal has awarded an amount of Rs.4,15,000/- towards compensation to petitioner Nos.1 and 2 therein payable by respondent Nos.1 and 2 therein jointly and severally with proportionate costs and interest @ 7.5% per annum from the date of petition till the date of realization as against the claim of Rs.10,00,000/- made by the petitioners - claimants.

(3.) Dissatisfied with the said compensation, the claimant also filed cross - objection vide I.A. No.3 of 2007 (Cross Objection (SR) No.9484 of 2007) in the present appeal seeking enhancement of compensation from Rs.4,15,000/- to Rs.10.00 lakhs and also interest from 7.5% per annum to 9% per annum.