G BALEESWARAMMA Vs. K RANGA RAM

JUDGEMENT

(1.) Since both the appeals arise out of an order dated 13.07.2016 in O.P.No.2156 of 2003, on the file of the Motor Accidents Claims Tribunal-cum-I Additional Metropolitan Sessions Judge, Hyderabad (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.8,55,240/- against the claim of Rs.15,00,000/- for the death of G.Damodar Reddy.

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