RUDRAKSHI NARSAMMA Vs. SHEELA JAGANADHAM

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 24.04.2006 in O.P. No.387 of 2003 passed by the Motor Accidents Claims Tribunal - cum - I Additional District Judge, Nalgonda (for short 'the Tribunal'), the appellants preferred the present appeal.

(2.) Vide the aforesaid judgment, the Tribunal has awarded an amount of Rs.1,24,000/- (Rupees one lakh and twenty four thousand only) as compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization fixing liability on respondent Nos.1 and 2 jointly and severally as against the claim of Rs.2,00,000/- (Rupees two lakhs only) made by the appellants, wife and children of the deceased, for the death of 'Rudrakshi Venkaiah' in a road accident occurred on 12.11.2001.

(3.) Heard Ms. P. Lakshmi, learned counsel for the appellants and Mr. V. Venkata Rami Reddy, learned counsel for respondent No.2 - Insurer.