STATE HEALTH TRASPORT DEPARTMENT Vs. MALAYALA MALLAIAH

JUDGEMENT

(1.) The State Health Transport Department, rep. by its Transport Officer, filed this appeal challenging the Award dated 01.10.2010 passed in O.P.No.60 of 2009 by the Chairman, Motor Vehicle Accident Claims Tribunal-cum-III Additional District Judge, Karimnagar, whereby and whereunder the Tribunal awarded compensation of Rs.4,25,000/- as against the claim of Rs.3,00,000/- on account of death of the minor daughter of the respondents-claimants in the motor vehicle accident occurred on 05.07.2008.

(2.) Heard. Perused the record.

(3.) In this case, there is no dispute with regard to manner of accident, death of the deceased due to the injuries sustained in the said accident. The appellant filed this appeal only aggrieved by the quantum of compensation awarded by the Tribunal.