A.SANDHYA RANI Vs. RAVINDRA C. DARE

JUDGEMENT

(1.) Since both the appeals arise out of an order dated 30.06.2005 passed in O.P.No.1101 of 1999 by the Motor Accidents Claims Tribunal (I Additional District Judge) at Mahabubnagar (for short, the Tribunal), they are being disposed of by this common judgment.

(2.) This appeal is filed by the appellants/claimants on the ground that the Tribunal awarded meager compensation of Rs.9,60,000/- against the claim of Rs.20,00,000/- for the death of A.Ravikumar Reddy.

(3.) This appeal is filed by the appellant/insurance company, on the ground that the compensation awarded by the Tribunal is excessive.