INDOORKAR MOHAN KUMARI Vs. MD.SHARIFF

JUDGEMENT

(1.) Heard learned Counsel for the appellants/claimants and learned counsel for the

(2.) nd respondent/Insurance Company. 2. Aggrieved by the Order and decree dt.16/1/2006 in O.P No.956 of 2001 passed by the Chairman, Motor Accidents Claims Tribunal-Cum-I Additional District Judge, Rangareddy District (for short "the Tribunal"), the claimants preferred the present appeal seeking enhancement of compensation.

(3.) Vide the aforesaid order, the Tribunal has awarded an amount of Rs.1,95,000.00 with proportionate costs and interest @9% per annum from the date of petition till the date of realization as against the claim of Rs.2,50,000.00 laid by the appellants/claimants.