PEBBETI KRISHNAMMA Vs. MANAGING DIRECTOR, APSRTC

JUDGEMENT

(1.) The present appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988. The appellants are aggrieved by the judgment and decree dt.15/3/2013 in M.V.O.P No. 2886 of 2011 on the file of the Motor Accidents Claims Tribunal-cum-Chief Judge, City Civil Courts, Hyderabad. This is a case of death.

(2.) The brief facts of the case are as follows:

(3.) After hearing both sides and basing on the available evidence on record, the Tribunal awarded Rs.6,65,000.00 as compensation under several heads. Against the above award, the present appeal is filed and also enhancement petition is filed by the appellants vide IA No. 2 of 2014 seeking enhancement of compensation amount from Rs.7,00,000.00 to Rs.10,00,000.00.