MADEENAM RAJU Vs. B, SAINATH

JUDGEMENT

(1.) This appeal is filed by the claimant being aggrieved by the order and decree dtd. 7/11/2017 in M.V.O.P.No.643 of 2014 on the file of Motor Accident Claims Tribunal-cum-I Additional District Judge, Nizamabad, for the death of the deceased, namely, Smt.M. Yellamma, who died in the accident which occurred on 31/3/2014.

(2.) The appeal is filed for enhancement of the compensation. Initially, the claim was made for Rs.6,00,000.00 and the Tribunal awarded an amount of Rs.1,96,000.00.

(3.) For the sake of convenience, the parties are referred to as arrayed in the O.P.