VIJAYA LAXMI Vs. B.RAM REDDY

JUDGEMENT

(1.) The appellants, who are wife and daughter of the deceased, have filed this appeal against the Order and Decree dtd. 2/8/2013 in M.V.O.P.No.737 of 2010 passed by the Chairman, Motor Accidents Claims Tribunal-cum-XVII Additional Chief Judge-cum-III Additional Metropolitan Sessions Judge, Hyderabad (for short 'the tribunal'), whereunder the tribunal has granted an amount of Rs.5,29,500.00 towards compensation along with interest @ 7.5% per annum as against the claim of Rs.10,00,000.00 on account of the death of the deceased in the accident occurred on 2/2/2009.

(2.) Heard Ms.Preethi, learned counsel representing Sri C.Vikram Chandra, learned counsel for the appellants and Sri P.Harinath Gupta, learned counsel for respondent No.2.

(3.) Brief facts of the case: