WAHEEDA BEE Vs. BEGARI GANGARAM

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 2/5/2014 passed in O.P.No.714 of 2010 on the file of the Chairman, Motor Accidents Claims Tribunal (District Judge), Nizamabad (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: