NEW INDIA ASSURANCE COMPANY LIMITED Vs. USHAM MANEMMA

JUDGEMENT

(1.) Challenging the judgment and decree, dtd. 27/7/2007, passed in O.P.No.505 of 2006 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-V-Additional District Judge (FTC), Ranga Reddy District at L.B.Nagar (for short "the Tribunal "), the New India Assurance Company Limited filed the present appeal. The 2nd respondent/2nd claimant also filed Cross-Objections being aggrieved by the quantum of compensation granted by the Tribunal on the ground that it is grossly inadequate.