CH. PREETHI Vs. APSRTC

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment since M.A.C.M.A.No.4342 of 2012 filed by the A.P.S.R.T.C. disputing the quantum of compensation and fixing of 75% liability, and M.A.C.M.A.No.1375 of 2011 filed by the petitioner/claimant seeking enhancement of the compensation and disputing the fixing of 25% liability are directed against the very same order and decree dtd. 10/8/2010 passed in O.P.No.1797 of 2008 on the file of the Motor Accidents Claims Tribunal-cum-III Additional Chief Judge, City Civil Court, Hyderabad (for short 'the Tribunal).

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

(3.) The brief facts of the case are as follows: