P.S. ARCHANA Vs. MUNAWAR PASHA

JUDGEMENT

(1.) These two appeals are filed by the first claimant in MVC No. 23/2012 and second respondent - Andhra Pradesh State Road Transport Corporation ('APSRTC' for short), respectively. The appeal filed by the first claimant in M.F.A. No. 3340/2019 is seeking enhancement of compensation and also to re-adjust the ratio in which the compensation was awarded to her in the proceedings before the Tribunal.

(2.) Three years earlier to filing of this appeal by the first claimant, the second respondent - APSRTC has filed an appeal in M.F.A. No. 6413/2016, challenging the finding regarding negligence as well as the quantum. These two appeals are taken up together for consideration.

(3.) The brief facts leading to filing of these appeals are as under: