B.ANURADHA Vs. K.ANJAIAH

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 Order and decree dtd. 25/9/2012 in M.V.O.P No.342 of 2008 on the file of the Motor Accidents Claims Tribunal-cum-District Judge, Mahabubnagar (Hereinafter referred to as 'the Tribunal').

(2.) In M.A.C.M.A No.3849 of 2012, the Appellants/petitioners had challenged the order regarding the quantum of compensation and prayed to enhance the same. In M.A.C.M.A No.35 of 2013, the Appellant/Respondent No.2 had challenged the Order by contending that the Tribunal failed to consider that it was a hit and run case, and the vehicle of the 5th respondent herein was planted for the purpose of the case and prayed to set aside the same.

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