ASPSRTC Vs. A. SWATHI LAVANYA

JUDGEMENT

(1.) Both these Motor Accidents Civil Miscellaneous Appeals are being disposed of by way of this common judgment as both these appeals are directed against the award dt.29/9/2014 in M.V.O.P No.2725 of 2011 passed by the Chairman, Motor Accidents Claims Tribunal-cum-X Additional Chief Judge, City Civil Courts, Hyderabad (Hereinafter referred to as 'the Tribunal').

(2.) In M.A.C.M.A No.1385 of 2016 the Appellants/Respondents/RTC had challenged the award and prayed to set aside the same, and in M.A.C.M.A No.1631of 2016, the Appellants/Petitioners/Claimants are aggrieved by the quantum of compensation and prayed to enhance the same.

(3.) For the sake of convenience, the facts in M.A.C.M.A No. 1631 of 2016 are discussed hereunder and the parties are hereinafter referred to as they were arrayed before the Tribunal.