NERATI PICHAMMA Vs. PASUMALA AROGIYA

JUDGEMENT

(1.) BOTH the appeals and the civil revision petition are disposed of together as they arise out of the same cause of action.

(2.) BOTH the appeals are filed against the common order and decrees in O. P. Nos. 216 of 1983 and 218 of 1983, dated 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 and mother of the deceased, who are claimants in O. P. No. 216 of 1983. 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.