(1.) These two appeals are being disposed of by way of this common judgment since M.A.C.M.A.No.557 of 2022 filed by the appellants/claimants and M.A.C.M.A.No.427 of 2023 filed by the appellants/TSRTC, are directed against the very same Award and decree, dtd. 17/5/2022 passed in M.V.O.P.No.953 of 2016 by the Chairman, Motor Vehicle Accidents Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad (for short, "the Tribunal").
(2.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed before the Tribunal.
(3.) The brief facts of the case are as follows:- The claim petition is filed under Sec. 166 of the Motor Vehicles Act, seeking a compensation of Rs.1,00,00,000.00 from respondent Nos.1 to 3, who are Managing Director, Depot Manager and the driver of the T.S.R.T.C., on account of death of one Rapolu Narender (hereinafter referred to as 'deceased'), in a motor vehicle accident that occurred on 13/1/2016 at about 10.30 p.m.
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