K. VARALAKSHMI Vs. E SATYANARAYANA

JUDGEMENT

(1.) Dissatisfied with the quantum of compensation awarded in the order and decree, dtd. 18/11/2016 passed in M.V.O.P. No.120 of 2013 on the file of the Motor Accidents Claims Tribunal-cum-XIII Additional Chief Judge (Fast Track Court), City Civil Court at Hyderabad (for short "the Tribunal"), the appellants/claimants preferred the present appeal seeking enhancement of the compensation.

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

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