(1.) MACMA No.413 of 2022 is an appeal filed by the claimants and MACMA No.555 of 2023 is an appeal filed by the insurance company. Considering the fact that these two appeals arise out of the same award and decree dtd. 28/2/2022 passed in M.V.O.P.No.309 of 2015 on the file of the Chairman, Motor Accident Claims Tribunal-cum-XIII Additional Chief Judge (FTC), City Civil Court, Hyderabad, (for short, "the Tribunal"), these two appeals are taken up together and decided by this common judgment.
(2.) For convenience, the parties hereinafter will be referred to as they are arrayed before the Tribunal.
(3.) The brief facts leading to filing of these two appeals are that, M.V.O.P.No.309 of 2015 was filed under Sec. 166 of the Motor Vehicles Act, 1988, by the wife, children and parents of Nagaraju (hereinafter referred to as "the deceased"), against respondent Nos.1 and 2 therein, who are the owner and insurer of the crime vehicle, claiming compensation of Rs.42,00,000.00 for the death of the deceased in an accident.
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