MOHD. DASTHAGIR Vs. B. THIMMAPPA AND ORS.

JUDGEMENT

(1.) Since these appeals arise out of the order dtd. 5/9/2006 passed in O.P.No. 7 of 2004 on the file of Chairman, Motor Accidents Claims Tribunal-cum-Prl. District Judge, Nalgonda, they are heard together and disposed of by this common judgment.

(2.) For the convenient sake, the parties will hereinafter be referred to as the 'petitioner' and the 'respondent' as they are arrayed in the aforementioned OP.

(3.) MACMA No. 344 of 2007 is filed by the petitioner in OP No. 7 of 2004 having not been satisfied with the compensation amount of Rs.2,03,780.00 awarded to him in respect of the injuries received by him in the accident dtd. 11/8/2003.