PUNDU BALAMANI Vs. B.GANGARAM AND ANOTHER

JUDGEMENT

(1.) M.A.C.M.A.No.127 of 2007 was filed by the claimants seeking enhancement of the compensation awarded while M.A.C.M.A.No. 1303 of 2008 was filed by United India Insurance Company Limited, questioning the award dated 14.09.2006 passed in O.P.No.102 of 2003 on the file of the Motor Accidents Claims Tribunal (District Judge), Nizamabad. Since these two appeals are directed against the order dated 14.09.2006 they are being disposed of by this common judgment.

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed before the Tribunal.

(3.) The facts in issue are as under: