SINGAMSETTY KRISHNAVENI Vs. T. PEDDI RAJU

JUDGEMENT

(1.) Aggrieved by the order dtd. 15/2/2008 passed by the Chairman, Motor Accident Claims Tribunal-cum-II Additional District Judge, Amalapuram, in M.V.O.P.No.926 of 2002, the claimants filed M.A.C.M.A.No.804 of 2012 seeking enhancement of compensation, while the 3rd respondent/Insurance company filed M.A.C.M.A.No.1691 of 2012 questioning the legal validity of the order of the Tribunal.

(2.) As both the appeals are filed against decree and order passed in the above mentioned M.V.O.P., both the appeals were heard together and they are being disposed of by this common judgment.

(3.) For the sake of convenience, both the parties in the appeals will be referred to as they are arrayed in the claim petition.