C.MRUDHU BHASHINI CHERISHMA CHELI Vs. KARUNAKANTI SATHAIAH

JUDGEMENT

(1.) Assailing the Award and Decree dated 08.02.2006 in O.P. No.1720 of 2002 passed by the VI Additional Metropolitan Sessions Judge, Hyderabad - cum - XVIII Additional Chief Judge, Hyderabad (for short 'the Tribunal'), appellant filed the present appeal.

(2.) Vide the aforesaid judgment, the Tribunal has awarded an amount of Rs.8,04,000/- (Rupees Eight Lakhs and Four Thousand Only) towards compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization against respondent Nos.1 to 3 jointly and severally as against the claim of Rs.15,00,000/- (Rupees Fifteen Lakhs only) made by the appellant for the injuries she sustained in a road accident occurred on 05.06.2000.

(3.) Heard Mr. Namavarapu Rajeshwar Rao, learned counsel for the appellant, Mr. P. Giri Krishna, learned counsel for respondent Nos.1 and 2 and Mr. A.V.K.S. Prasad, learned counsel for respondent No.3 - Insurer.