KINNERA SRIDEVI Vs. GUNNAM VEERA VENKATA SATYANARAYANA

JUDGEMENT

(1.) Heard Sri V.R.Reddy Kovvuri, learned counsel for appellants/claimants and Sri T.S.Rayalu, learned counsel for respondent - Insurance Company.

(2.) Aggrieved by the order and decree dtd. 25/10/2016 in M.V.O.P. No.13 of 2012 passed by the Motor Accidents Claims Tribunal - cum - VI Additional District Judge, Kadapa, (for short, 'the Tribunal'), the appellants/claimants filed M.A.C.M.A. No.1480 of 2017 seeking enhancement of the compensation awarded by the Tribunal. In contra, the respondent - Insurance Company filed M.A.C.M.A. No.2114 of 2017 challenging the quantum of compensation awarded by the Tribunal. Both these appeals are disposed of by common judgment since they arise from the orders made in M.V.O.P. No.13 of 2012.

(3.) For convenience's sake, the parties will hereinafter be referred to as arrayed in the M.V.O.P.