K RAGHU BABU Vs. C VEERA SEKHAR

JUDGEMENT

(1.) Since both the Motor Accident Claims Miscellaneous Appeals arise out of the same order and decree, they are heard together and being disposed of by this common judgment.

(2.) Heard both sides.

(3.) The claimant filed M.A.C.M.A.M.P. No. 2497 of 2006, seeking to amend the original petition O.P. No. 125 of 1997, for claiming the enhanced compensation of Rs. 35,00,000/-instead and in place of Rs. 15,24,876/-which was claimed before the Tribunal.