YARLAGADDA BHAGYA LAXMI Vs. N.PUNDARIKAM

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the judgment and decree, dtd. 23/7/2009 passed in O.P.No.250 of 2007 on the file of the Motor Accidents Claims Tribunal (District Judge), Nizamabad (for short "the Tribunal "), the appellants/claimants preferred the present appeal seeking enhancement of the compensation.