P SHANTIPAL REDDY Vs. APSRTC

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.21/11/2014 in M.V.O.P No.472 of 2012 on the file of the Motor Accidents Claims Tribunal-cum-Chief Judge, City Civil Courts, Hyderabad (Hereinafter referred to as 'the Tribunal').

(2.) In M.A.C.M.A No.1444 of 2016 the Appellant/Claimant had challenged the award dt.21/11/2014 in M.V.O.P No.472 of 2012 with regard to the quantum of compensation and prayed to enhance the same and in M.A.C.M.A No.703 OF 2016, the Respondent/RTC had challenged the award dt.21/11/2014 in M.V.O.P No.472 of 2012 by contending that the Tribunal failed to consider the contributory negligence, leading to the accident; and prayed to the set-aside the same.

(3.) For the sake of convenience, the facts in M.A.C.M.A No.1444 of 2016 are discussed hereunder and the parties are hereinafter referred to as they were arrayed before the Tribunal.