ALIYA Vs. K. SRINIVASA

JUDGEMENT

(1.) The M.A.C.M.A.No.3198 of 2014 has been preferred by the claim petitioners seeking enhancement of compensation and the M.A.C.M.A.No.3327 of 2014 has been filed by the respondent No.2/insurer contesting the liability and compensation awarded in the decree and order dtd. 2/6/2014 in M.V.O.P.No.863 of 2009 on the file of the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Ranga Reddy.

(2.) We have heard Mr. C.M. Prakash, learned counsel for the petitioners and Mr. Kota Subba Rao, learned counsel for the respondent No.2/insurer.

(3.) The appellants and the parties are hereinafter referred to, as per their rank in the claim petition.