AHMED KHAN Vs. A. SRINIVAS RAO

JUDGEMENT

(1.) Since both the appeals arise out of an order passed in O.P.No.368 of 1998, dated 08-04-2005, on the file of the Chairman, Motor Accident Claims Tribunal (District Judge), Nizamabad, (for short, the Tribunal), they are being disposed of by this common judgment.

(2.) M.A.C.M.A.No.2577 of 2005 is filed by the claimant in the O.P. seeking enhancement of compensation, while M.A.C.M.A.No.192 of 2011 is filed by the Insurance Company stating that the driver of the van is not responsible for the accident and that it has no liability to pay the compensation.

(3.) For the purpose of convenience, the parties are hereinafter referred to as they are arrayed in the O.P.