UNITED INDIA INSURANCE COMPANY LIMITED Vs. TUMMALA SUNITHA

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.

(2.) This appeal is filed by the appellant/insurance company challenging the fastening the liability on it to pay the compensation amount.

(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.