ATKETI PADMALATHA Vs. P SHOBHA RANI

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 27.05.2004 passed by the Motor Accidents Claims Tribunal-cum-IAdditional District Judge, Adilabad (for short 'the Tribunal), in O.P.No.644 of 2001 whereby the Tribunal awarded compensation of Rs.7,65,200/- on account of the death of the deceased Atketi Srinivas in a motor vehicle accident that occurred on 26.02.2001.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the Court below.

(3.) Being dissatisfied with the quantum of Award passed by the Tribunal, the legal heirs of the deceased filed this appeal seeking enhancement of compensation.