P.MANEMMA Vs. MAKBUL HUSEN MIRAJABHAI MOMIN

JUDGEMENT

(1.) Dissatisfied and aggrieved with the quantum of compensation awarded in the Award and Decree dtd. 31/3/2009 (impugned Order) passed in Original Petition No.1624 of 2007 by the learned V Additional Metropolitan Sessions Judge (Mahila Court) - cum - XIX Additional Chief Judge, City Criminal Courts at Hyderabad (for short "the learned Tribunal"), appellants-petitioners preferred the present Appeal seeking enhancement of compensation amount.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array before the learned Tribunal.

(3.) Brief facts of the case are as under: