KANUGANTI KAVITHA Vs. OSMAN BIN AHMED

JUDGEMENT

(1.) These two appeals are directed against the award dated 18-12-1990 in OP No.1 18 of 1990 on the file of Motor Accident Claims Tribunal-cum-Additional District Judge, Nizamabad.

(2.) CMA No.448 of 1991 is preferred by the claimants-appellants namely, wife, children, and parents of the deceased Chandram seeking enhancement of the compensation on the ground that the Tribunal has not applied the correct multiplier and erroneously awarded a meagre sum of Rs.1,30,000/- as against a total claim of Rs.3,00,000/- for the death of the deceased at the age of 28 years on 26-3-1990.

(3.) CMA No. 978 of 1991 is preferred by the Insurance Company and the owner of the lorry contending that the vehicle in question was not all involved in the accident and the Tribunal ought not to have passed the award fastening the liability on the insurer-appellant Insurance company to pay the compensation.