LAWS(TLNG)-2020-1-57

TUMMALA SUNITA Vs. CH. JAGENDER

Decided On January 02, 2020
Tummala Sunita Appellant
V/S
Ch. Jagender Respondents

JUDGEMENT

(1.) Since both the appeals arise out of an Award dated 10.06.2013 passed in O.P.No.163 of 2008 by the Motor Vehicle Accidents Claims Tribunal-cum-II Additional District Judge, Karimnagar at Jagtial (for short, the Tribunal), they are being disposed of by this common judgment. M.A.C.M.A.No.4308 OF 2014:

(2.) This appeal is filed by the appellant/insurance company challenging the fastening the liability on it to pay the compensation amount. M.A.C.M.A.No.1166 OF 2019:

(3.) This appeal is filed by the appellants/claimants on the ground that the Tribunal awarded meager compensation of Rs.3,60,000/- against the claim of Rs.5,00,000/- for the death of Thummala Bheemaiah @ Bheemesh.