SRIKAKULAPU SURYANARAYANA Vs. APSRTC

JUDGEMENT

(1.) AGGRIEVED by the Award dated 29 -09 -2008 in M.V.O.P No.1040 of 2005 passed by the Motor Accident Claims Tribunal -cum -Principal District Judge, East Godavari, Rajahmundry (for short "the Tribunal") the claimant preferred MACMA No.141 of 2009 on the ground of inadequacy of compensation and Andhra Pradesh State Road Transport Corporation/1st respondent preferred MACMA No.262 of 2009 questioning the quantum of compensation.

(2.) THE factual matrix of the case is thus:

(3.) HEARD the arguments of Sri N.Siva Reddy, learned counsel for claimant/appellant in MACMA No.141 of 2009 and Sri C.Prakash Reddy, learned counsel for appellant in MACMA No.262 of 2009.