ZAHEDA BEGUM Vs. TSRTC

JUDGEMENT

(1.) This appeal is filed by the claimant being aggrieved by the order and decree dtd. 19/2/2018 in M.V.O.P.No.2006 of 2015 on the file of Motor Accident Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad, for the death of the deceased, namely, Mohd. Rasool Khan @ Imtiaz Khan, who died in the accident which occurred on 8/6/2015.

(2.) The appeal is filed only for enhancement of the compensation. Initially, the claim was made for Rs.20,00,000.00and the Tribunal awarded an amount of Rs.8,46,400.00.

(3.) For the sake of convenience, the parties are referred to as arrayed in the O.P.