APSRTC Vs. MEDA BHANU MANOJ

JUDGEMENT

(1.) The claimants in O.P.No.674 of 2009 on the file of the Chairman, Motor Accident Claims Tribunal-cum-District Judge, Anantapur (for short "the learned MACT") are the appellants in M.A.C.M.A.No.2277 of 2013 and the respondent therein is the appellant in M.A.C.M.A.No.724 of 2012.

(2.) For the sake of convenience, the parties hereinafter referred to as the claimants and the respondent, as and how they are arrayed in the impugned order.

(3.) The claimants / appellants are questioning the adequacy and sufficiency of compensation of Rs.15,84,000.00 awarded as against the claim made for Rs.40,00,000.00.