CH. RAJESHWAR Vs. MEKALOLU YADAIAH

JUDGEMENT

(1.) Heard Sri K. Hari Mohan Reddy, learned counsel for the appellant in MACMA No.1123 of 2023 and respondent No.1 in MACMA No.1253 of 2023 and Sri Somanchi Venkateswarlu, learned counsel for the appellant in MACMA No.1253 of 2023 and respondent No.2 in MACMA No.1123 of 2023. Perused the entire record.

(2.) For the sake of convenience, the parties are referred as they were arrayed in the claim petition.

(3.) The MACMA No.1123 of 2023 is filed by the claimant and MACMA No.1253 of 2023 is filed by the Insurance Company, aggrieved by the award passed by the Chairman, Motor Accident Claims Tribunalcum-II Additional Chief Judge, City Civil Court, Hyderabad, in M.V.O.P.No.1916 of 2016, dtd. 30/12/2022. The Insurance company is questioning the quantum of compensation awarded while the claimant is seeking enhancement of compensation.