ZALBUNNISA Vs. M. NARAYAN REDDY

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 21/7/2006, passed in O.P.No.59 of 2005 on the file of the II-Additional Chief Judge, City Civil Court, Hyderabad, the appellants/claimants preferred the present appeal seeking enhancement of the compensation.

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

(3.) The 2nd respondent/Insurance company filed written statement contending that the compensation claimed is excessive. It is stated that the claimants did not disclose whether their father i.e., the husband of the deceased is alive or not and in the cause title also the name of the husband of the deceased is not mentioned and if the husband of the deceased is alive, the claimants cannot claim to be the dependents of the deceased and prayed to dismiss the petition.