M.VEENAVATHI Vs. M.SURENDRANADHA

JUDGEMENT

(1.) These appeals are directed against the judgment of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-IV Additional District Judge, Tirupati (hereinafter called as 'the Tribunal') in M.V.O.P.No.293 of 2011 dtd. 6/3/2015.

(2.) These appeals arise out of same accident and are being decided by this common judgment since the material facts are common.

(3.) M.A.C.M.A.No.745 of 2015 is filed by the parents and younger sister of M.Abhinai Reddy (hereinafter called as 'deceased'), who are the claimants, for enhancement of compensation. Respondent Nos.1 and 2 herein are the owner and insurer of the lorry bearing No.AP 04 T 0948.