B.BALA BOJAMMA Vs. J.MAHABOOB

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 11/7/2017 (hereinafter will be referred as 'impugned order') passed by the learned Motor Accidents Claims Tribunal - cum - II Additional Chief Judge, City Civil Courts, Hyderabad (hereinafter will be referred as 'Tribunal') in O.P.No.1598 of 2014, the appellants, who are the petitioners/claimants before the learned Tribunal, preferred the present Appeal seeking enhancement of compensation.

(2.) For the sake of convenience, the parties hereinafter are referred as they were arrayed before the Tribunal.

(3.) The brief facts of the case as can be seen from the record are as under: