MANAGER, CHOLAMANDALAM MS GIC LTD. Vs. SHAIK ARSHIYA

JUDGEMENT

(1.) These two appeals are filed by respondent No.2 - Insurance Company, challenging the common judgment and award passed in MVC.No.1482/2020 and MVC.No.2633/2020, by which the claim petitions filed by the LRs of deceased Shaik Suhel Ahammad and K.Ramanna came to be allowed granting compensation for their death in the motor vehicle accident dtd. 25/2/2020 involving auto rickshaw bearing registration No.AP-39-TC-7331.

(2.) Since these two appeals have arisen out of common judgment and award relating to the same incident, they are clubbed together and decided by a common judgment.

(3.) For the sake of convenience, the parties are referred to by their ranks before the Tribunal.