V. USHA SREE Vs. SURYA TRAVELS

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 27/12/2006 passed in O.P.No.2360 of 2004 on the file of the II Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal"), the appellants/claimants preferred the present appeal seeking enhancement of the compensation.

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

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