APSRTCNOW TSRTC Vs. VALISETTIBEEKAM VIJAYA

JUDGEMENT

(1.) Since both the appeals arise out of an Award dated 21.04.2017 passed in M.V.O.P.No.782 of 2000 by the Motor Accidents Claims Tribunal-cum-Principal District Judge, Nalgonda (for short, the Tribunal), they are being disposed of by this common judgment.

(2.) This appeal is filed by the appellant/claimant on the ground that the Tribunal awarded meager compensation of Rs.12,96,270/- against the claim of Rs.19,00,000/- for the injuries sustained by her in a road accident that occurred on 20.03.1999. I.A.No.2 OF 2019 M.A.C.M.A. No.2891 of 2017:

(3.) The appellant/claimant filed this application to receive certain documents as additional evidence and mark them as exhibits.