S. MEENA Vs. K. VIJAY KUMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and decree dtd. 4/12/2006 in O.P.No.2066 of 2005 passed by the III Additional Chief Judge, City Civil Court, Hyderabad (for short 'The Tribunal'), the appellants preferred the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.25,000.00 (Rupees Twenty Five Thousand only) as compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization. The Tribunal directed respondents to deposit the amount.

(3.) The appellants filed the claim petition before the Tribunal under Sec. 163A of the Motor Vehicles Act, 1988 for an amount of Rs.2,00,000.00 (Rupees TwoLakhs only) for the death of one Sakuntala in Motor Vehicle accident.