NATIONAL INSURANCE CO LTD Vs. K CHANDRAKALA

JUDGEMENT

(1.) Both the appeal and cross objections are directed against the same award in O.P. No. 694 of 2005, dated 05-03-2007 on the file of the XV Additional Chief Judge-cum-I Additional Metropolitan Sessions Judge, Hyderabad.

(2.) Since both the appeal and the cross objections arise out of the same award, they are being heard together and disposed of by this judgment.

(3.) While the appellant-Insurance Company filed the appeal M.A.C.M.A. No. 1350 of 2007 questioning the award fastening liability on it jointly and severally along with the 4th Respondent herein (owner of the vehicle) in a sum of Rs. 4,41,000/ - granted in favour of the respondents 1 to 3 herein (claimants), the claimants have filed the cross-objections seeking enhancement of compensation.