A.VARA LAXMI Vs. V.MARKANDEYULU

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.25/6/2014 in O.P. No.2406 of 2010 passed by the Chairman, Motor Accidents Claims Tribunal-cum-IX Additional Chief Judge, City Civil Courts, Hyderabad (Hereinafter referred to as 'the Tribunal').

(2.) In M.A.C.M.A No.3943 of 2014, the Appellants/petitioners have challenged the award being aggrieved by the quantum of compensation and prayed to enhance the same. In M.A.C.M.A No.4264 of 2014, the Appellant/Insurance Company had challenged the Award and prayed to set aside the same.

(3.) For convenience, the facts in M.A.C.M.A No.3943 of 2014 are discussed hereunder, and the parties hereinafter will be referred to as they are arrayed before the Tribunal.