RELIANCE GENEAL INSURANCE COMPANY LTD. Vs. ASRA ANJUM

JUDGEMENT

(1.) Feeling aggrieved by the order and decree dated 29.10.2013 in OP No.99 of 2011 passed by the I Additional Metropolitan Sessions Judge cum XV Additional Chief Judge, Hyderabad (for short 'the Tribunal'), the Reliance General Insurance Company preferred MACMA No.2486 of 2014 challenging the quantum of compensation awarded by the Tribunal; and the claimants preferred MACMA No.620 of 2019 for enhancement of compensation.

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

(3.) Heard the learned Standing Counsel for the Insurance Company and the learned counsel for the claimants.