MUDDULA VAMSI KRISHNA Vs. MOHD HASMATHULLA

JUDGEMENT

(1.) Since both the appeals arise out of an order passed in O.P.No.42 of 2005, dated 10-03-2008, on the file of the Chairman, Motor Accident Claims Tribunal-cum-I Additional District Judge at Warangal, (for short, the Tribunal), they are being disposed of by this common judgment.

(2.) This appeal is filed by the appellant/claimant on the ground that the Tribunal awarded meager compensation of Rs.4,02,625/- against the claim of Rs.9,00,000/- for the injuries sustained by him in a motor accident.

(3.) This appeal is filed by the appellant/insurance company, on the ground that the driver of the car was not responsible for the accident, but the deceased was alone responsible and that it has no liability to pay the compensation.