N PITCHAMMA Vs. K NARAYANA REDDY

JUDGEMENT

(1.) Both the appeals and the Civil Revision Petition are lisposed oftogether as they arise out of the same cause of action.

(2.) Both the appeals are filed against the Order and decree in O.P.No. 216 of 1983 dted August 19, 1985, on the file of the Motor Accidents Claims Tribunal, Nalgonda.

(3.) The appellants in C.M A. No. 1247 of 1985 are the father andmother of the deceased, who are claimants in O.P. No. 216/83. They preferred this appeal claiming compensation of Rs. 50,000/- as against Rs. 20,000/- awarded by the tribunal below to the 1st petitioner and dismissing the claim of the 2nd petitioner-therein.