APSRTC ANOTHER Vs. MADDINENI LAXMI GOWTHAMI

JUDGEMENT

(1.) This M.A.C.M.A and cross objections are being disposed of by way of this common judgment as both these matters are directed against the award dtd. 10/4/2014, passed in M.V.O.P.No.924 of 2011 by the Chairman, Motor Accident Claims Tribunal-Cum-Special Sessions Judge for Trial of Cases under SCs & STs (POA) Act, 1989-Cum-VIII Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar ( for short "the Tribunal).

(2.) In M.A.C.M.A No.1374 of 2015 the Appellant/RTC had challenged the award with regard to its legality and prayed to set aside the same, and the cross objections No.44 of 2022, the respondent/petitioner is questioning the quantum and prayed to enhance the same.

(3.) The parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.