GOPU MUTHEMMA Vs. H. SRINIVAS

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 4/2/2009 passed in O.P.No.1638 of 2004 on the file of the Motor Accidents Claims Tribunal (I Additional District Judge) at Nizamabad, the appellants/claimants preferred the present appeal seeking enhancement of the compensation.

(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: