NATIONAL INSURANCE COMPANY LIMITED Vs. KADIRI VISWANATHA REDDY

JUDGEMENT

(1.) SINCE MACMA No.2022 of 2006 and Cross Objections (SR) No.46163 of 2006 arise out of the award dated 28.01.2006 passed in OP No.723 of 2002 by the Motor Accidents Claims Tribunal -cum -District Judge, Kadapa, they are being disposed of by this common judgment.

(2.) MACMA No.2022 of 2006 is filed by the National Insurance Company Limited against the impugned award and Cross Objections (SR) No.46163 of 2006 is filed by the claimant seeking enhancement of compensation.

(3.) THE parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.