KATIKONDA SARITHA Vs. M/ S. GANGA CHARITABLE TRUST

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment since M.A.C.M.A.No.1664 of 2015 filed by the claimants seeking enhancement of compensation and M.A.C.M.A.No.2196 of 2015 filed by the Oriental Insurance Company Limited, are directed against the very same order and decree, dtd. 3/6/2015, passed in O.P.No.751 of 2012 on the file of the Chairman, Motor Accidents Claims Tribunal (District Judge), Nizamabad (for short "the Tribunal ").