(1.) These two miscellaneous appeals arise out of judgment and decree in O.P. No.437 of 1987, dated 30-6-1990 on the file of the Motor Accidents Claims Tribunal (IV Additional District Judge), Guntur, awarding compensation of Rs.2 lakhs to the claimants.
(2.) C.M.A. No.1524 of 1990 is filed by the claimants in the said O.P. seeking enhancement of compensation awarded by the Tribunal below. C.M.A. No.1315 of 1990 is filed by the owner of the vehicle (respondent No.1 in the above O.P.) as against granting of compensation and fixing of liability of payment of Rs.1,50,000/- on the insurance company (respondent No.2 in the O.P.) and the remaining amount of Rs.50,000/-on the owner of the lorry.
(3.) Since these two appeals arise out of one judgment and decree, they are being disposed of by common judgment. 4. Before the Tribunal, the following amounts were claimed by the claimants:- <FRM>JUDGEMENT_117_ALT1_1994Html1.htm</FRM>