GUNJI VENKATA RAO Vs. TALAKAYALA MANIKYA RAO

JUDGEMENT

(1.) Since the facts of the case, the issues involved and the order under challenge in both these appeals are similar, both these appeals are being disposed of by this common judgment.

(2.) Challenging the Order dated 11.06.2007 passed in M.V.O.P.No.298 of 2005 by the Motor Accident Claims Tribunal- cum-I Additional District Judge, Ongole ('the Tribunal', for brevity), the claimants preferred enhancement of compensation and the New India Assurance Company Limited preferred seeking to set aside the impugned order.

(3.) Heard the learned counsel for both sides and perused the record. For convenience, the parties are hereinafter referred to as per their array before the Tribunal.