ALGOLA SRINIVAS Vs. PARAMJEET KAUR

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the judgment and decree, dtd. 11/7/2011 passed in M.V.O.P.No.59 of 2010 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Medak at Sangareddy, the appellants/claimants preferred the present appeal seeking enhancement of the compensation.