B. NAGAMANI Vs. P. MASTHYAGIRI

JUDGEMENT

(1.) These two appeals are arising out of the same order dtd. 13/1/2020, in O.P.No.1212 of 2016 on the file of Motor Accident Claims Tribunal-cum-II Additional Chief Judge, City Civil Court, Hyderabad. MACMA.No.245 of 2021 is filed by the claimants seeking enhancement of compensation from Rs.13,11,768.00 to Rs.30,00,000.00. Whereas, MACMA No.478 of 2021 is filed by the Insurance Company, to set aside the orders passed in O.P.No.1212 of 2016 disputing the liability of the insurance Company.

(2.) For the sake of convenience, the parties are referred to as arrayed in the O.P.

(3.) The O.P. is filed under Sec. 166 of the Motor Vehicles Act claiming compensation of Rs.30,00,000.00 for the death of one B.Prakash in the accident that occurred on 10/2/2016 at about 11.48 a.m. due to the rash and negligent driving of the driver of the Auto bearing No.AP-23-X-4135.