SULTANA BEGUM, NIZAMABAD Vs. AHMED HUSSAIN SHAIK, ADILABAD

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 19/8/2015 passed in O.P.No.276 of 2011 on the file of the Chairman, Motor Accidents claims Tribunal (District Judge), Nizamabad (for short "the Tribunal "), the appellants/claimants preferred the present appeal.

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed before the Tribunal.

(3.) The facts, in issue, are as under: