(1.) AGGRIEVED by the Award dated 05.01.2009 in O.P. No. 445 of 2004 passed by the Chairman, MACTcumDistrict Judge, Adilabad (for short the Tribunal), claimants, who are parents and R.3 who is wife of deceased preferred M.A.C.M.A No. 924 of 2009 and M.A.C.M.A No. 3593 of 2009 respectively.
(2.) THE facts in brief are that:
(3.) THE parties in these two appeals are referred as they stood before the Tribunal.