POTHUGANTI BHULAXMI Vs. ALLAM BHUMESHWAR

JUDGEMENT

(1.) The appellants-claimants filed this appeal against the order and decree dated 16-06-2010 passed in O.P.No.410 of 2006 by the Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Nizamabad (Tribunal) granting compensation of Rs. 4,23,000/- along with costs and interest @ 7.5% per annum as against the claim of Rs. 10,00,000/- for the death of deceased Pothuganti Bhumaiah (deceased) in the motor accident occurred on 02-12-2005 for enhancement of compensation.

(2.) The appellants herein, are wives, mother and children of deceased Bhumaiah and respondent No.1 is the owner of the auto bearing No.AP-25-V-1338 and respondent No.2 is the Insurance Company in the original petition.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.