VIJAYALAXMI Vs. ABOOD BIN ABDULLAH BAKOBAN

JUDGEMENT

(1.) Heard Sri K.Venkatesh Gupta, learned counsel for the appellants as well as Sri P.Bhanu Prakash, learned counsel appearing for Respondent No.2-Insurance Company. Respondent Nos. 1 and 3 reported to be not necessary parties. Further, Respondent Nos. 1 and 3 did not appear before the Tribunal also.

(2.) Challenge in this Motor Accidents Civil Miscellaneous Appeal is the Award passed by the Motor Accidents Claims Tribunal, Mahabubnagar, in M.V.O.P.No.212 of 2015, dtd. 13/6/2019. The claimants are the appellants herein. The Appeal is preferred for enhancement of compensation. The claim of the appellants is for Rs.50,00,000.00 in total. However, a sum of Rs.6,45,120.00 was awarded as compensation and the Respondent Nos. 1 and 2 were held jointly and severally liable to pay compensation only to an extent of Rs.3,22,560.00 i.e., 50% of the amount entitled to.

(3.) On his day learned counsel for the appelant made his submission on two grounds.