UNITED INDIA INSURANCE CO. LTD. Vs. BATHULA ANIL

JUDGEMENT

(1.) The parties in OP.No.496 of 2017 on the file of Motor Accidents Claims Tribunal cum Principal District Judge at Nalgonda, being aggrieved by the Award dtd. 21/1/2021, where under, the Court having accepted the contentions of claimants about the accident and death of one Bathula Kumari in a road traffic accident, awarded compensation of Rs.8,36,600.00, filed two separate miscellaneous appeals, one by the Insurance Company and the other by the claimants.

(2.) MACMA.No.754 of 2021 has been filed by the 3rd respondent in OP.No.496 of 2017 namely United India Insurance Company Ltd., through its Manager assailing the award and sought for setting aside the award. Whereas, MACMA.No.618 of 2021 has been filed by the petitioners of the above said O.P. questioning the quantum of compensation and sought for enhancement of the same on different grounds. Since both the appeals arose out of the same award, it would be convenient to dispose of both the appeals under a common judgment, thereby, this common judgment.

(3.) Before adverting to the contentions raised by the appellants in the two appeals, it is necessary to examine the contentions raised by them before the Tribunal through MVOP.No.496 of 2017. For convenience sake and to avoid the confusion, the parties will be referred to in the same ranking which was shown in the above said MVOP.No.496 of 2017. The following is the brief case of petitioners before the Court below.