NATIONAL INSURANCE CO LTD Vs. V,SOMALINGAM

JUDGEMENT

(1.) Macma No. 1893 of 2008 is directed against the order dated 4.10.2007 in OP No. 2248 of 2005 on the file of the learned Chief Judge, City Civil Courts, Hyderabad, wherein, the said application filed by the respondents 1 and 2 herein was allowed in part awarding compensation of Rs. 8,73,500/- with interest at 6% per annum from the date of petition. MACMA No. 974 of 2009 is filed by the claimants against the same order, dated 4.10.2007, seeking enhancement of compensation.

(2.) As both matters arose out of the same order, they are heard together and are being disposed of by this common judgment

(3.) Heard the learned Counsel for the appellants and the learned Counsel for the respondents in both the matters. Perused the records.