NATIONAL INSURANCE COMPANY LTD Vs. NANDAGIRI LINGASWAMY

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment since M.A.C.M.A.No.2539 of 2014 filed by the National Insurance Company Limited and M.A.C.M.A.No.1134 of 2019 filed by the claimant, seeking enhancement of the compensation, are directed against the very same order and decree, dtd. 26/6/2013 passed in O.P.No.2256 of 2009 on the file of the I Additional Metropolitan Sessions Judge-cum-XV Additional Chief Judge, Hyderabad (for short "the Tribunal").

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed before the Tribunal.

(3.) The facts, in issue, are as under: