CH. BHOOLAXMI Vs. APSRTC, HYD

JUDGEMENT

(1.) Feeling aggrieved by the order dated 17.10.2005 in OP No.148 of 2002 passed by Motor Accident Claims Tribunal (District Judge), Nizamabad, the claimants filed MACMA No.957 of 2006 seeking enhancement of compensation and A.P. State Road Transport Corporation filed MACMA No.3614 of 2008.

(2.) Vide the said judgment, the Tribunal has awarded an amount of Rs.5,58,000/- to the claimants payable by respondents 1 and 2 (APSRTC) with proportionate costs and interest @ 9% per annum from the date of petition till the date of realization. Dissatisfied with the compensation of Rs.5,58,000/- as against their claim of Rs.10,00,000/-, the claimants preferred MACMA No.957 of 2006 seeking enhancement of compensation. Aggrieved by the said Judgment awarding an amount of Rs.5.58,000/- towards compensation, the APSRTC preferred MACMA No.3614 of 2008.

(3.) For the sake of convenience, the parties herein are referred to as arrayed in OP No.148 of 2002.