MOHAMMED RAJEEYA BEE Vs. K. BALVANTH REDDY

JUDGEMENT

(1.) The Appeal MACMA.No.214 of 2022 is filed by the appellants/claimants assailing the order, dt.8/12/2021, in MVOP.No.2033 of 2015 and the Appeal in MACMA.No.225 of 2022 is filed by the appellants/claimants therein assailing the order, dt.8/12/2021, in MVOP.No.2031 of 2015, both passed by the Chairman, Motor Accidents Claims Tribunal-cum-XXVI Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal'), whereby the Tribunal while awarding compensation in respective appeals, has restricted the liability of the 3rd respondent-Insurance Company to the extent of Rs.1,29,875.00 each in both the claim petitions and directed the 1st and 2nd respondents therein to pay the remaining compensation.

(2.) Though the claimants and the impugned awards are different, since the claims arose out of the same accident involving the very same vehicle, both these appeals are analogously heard and disposed of by this common judgment.

(3.) For the sake of convenience and for better understanding, the deceased in MACMA.No.214 of 2022 is hereinafter referred to as deceased-1 and deceased in MACMA.No.225 of 2022 is hereinafter referred to as deceased-2. Brief facts of both the appeals: