APSRTC HYDERABAD Vs. BOYA MADDAMMA

JUDGEMENT

(1.) THE instant appeal has been filed by the APSRTC represented by its Managing Director-cum-Vice-Chairman, musheerabad, Hyderabad aggrieved by order dated 13/7/2001 made in OP No. 737 of 1999 by the learned I Additional District and Sessions Judge-cum-Motor Accidents claims Tribunal, Kurnool.

(2.) THE respondents, claimants, filed their cross-objections seeking enhancement of compensation already awarded by the learned Tribunal vide its order dated 13/7/2001 in O. P. No. 737 of 1999.

(3.) THOUGH the appeal and the cross-objections have been filed by the appellant and respondents respectively, the point involved is one and the same that whether the learned Tribunal awarded just compensation. In view of the same both, appeal as well as cross-objections, are disposed of by this judgment.