M. PADMAJA Vs. KONDA SAMBI REDDY

JUDGEMENT

(1.) Feeling aggrieved by the order and decree dated 13.09.2011 in OP No.1396 of 2009 passed by the III Additional Chief Judge, City Civil Court, Hyderabad (for short 'the Tribunal'), the claimants preferred MACMA No.2946 of 2014 for enhancement of compensation and the Insurance Company preferred MACMA No.1228 of 2016 challenging the quantum of compensation awarded by the Tribunal and also its liability.

(2.) Since both the appeals arise out of the same accident and the parties are also same, these two appeals are disposed of vide this common judgment.

(3.) For the sake of convenience, the appellants in MACMA No.2946 of 2014 are referred to as 'claimants' and the appellant in MACMA No.1228 of 2016 is referred to as 'Insurer.'