C.ANAND RAO Vs. V.DURGAMMA

JUDGEMENT

(1.) Since both the appeals arise out of the same O.P, they are heard together and disposed of by way of this common judgment.

(2.) Macma No.2914 of 2013 is filed by the claimant and MACMA No.1067 of 2014 is filed by the insurance company against the judgment and decree dated 09.12.2013 passed by the XXII Additional Chief Judge-cum-Motor Accidents Claims Tribunal, City Criminal Court, Hyderabad in O.P.No.965 of 2010, whereby the tribunal granted compensation of Rs.5,48,800/- with proportionate costs and interest @ 7.5% per annum from the date of petition till the date of realization on account of the accident occurred on 20.02.2010, as against the claim of Rs.7,00,000/-.

(3.) For the sake of convenience, the parties herein are referred to as arrayed in the tribunal.