- (1.)C.M.A. Nos. 993, 1011 and 2542 of 2004 are filed by the United India Insurance Company Limited and C.M.A. Nos. 3510, 3513 and 3768 of 2004 are filed by the petitioners seeking enhancement of compensation. All these appeals arise out of the common award dated 31.03.2013, passed in O.P. Nos. 592, 593 and 594 of 2002, by the Motor Accidents Claims Tribunal-cum-Additional District Judge, Warangal. Since the issues that arise for consideration in all these Civil Miscellaneous Appeals are common, they are taken up for disposal by way of this common judgment.
(2.)The Insurance Company challenges the award passed by the Claims Tribunal on the ground that the compensation awarded by the Claims Tribunal is contrary to the terms of the Insurance Policy on the crime vehicle and the Insurance Company has limited liability and the balance amount has to be borne by the owner of the vehicle. Whereas, the petitioners filed the appeals claiming enhancement of compensation not satisfied with the compensation awarded by the Claims Tribunal.
(3.)For the sake of convenience, the parties hereinafter are referred to as they were arrayed before the Motor Accidents Claims Tribunal.