C.GOPAL Vs. APSRTC

JUDGEMENT

(1.) These Motor Accident Civil Miscellaneous Appeals are arising out of the order, dated 03.08.2009 passed in Original Petition No.1431 of 2007 on the file of the Court of V Additional Metropolitan Sessions Judge, Mahila Court at Hyderabad (for short, 'the Tribunal').

(2.) MACMA.No.558 of 2010 was filed by Andhra Pradesh State Road Transport Corporation (APSRTC) for setting aside the award of the Tribunal. MACMA.No.1788 of 2011 was filed by the claimant for enhancement of the compensation. Both the appeals are heard together and are being disposed of by this common judgment, since they are arising out of the same accident.

(3.) For the sake of convenience, the parties are referred to as appellant and APSRTC.