MALLIKARJUNA SWAMY Vs. TUMMURU RAJESH REDDY

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of the learned counsel for both the parties, the same are heard for final disposal. Further, since both the appeals arise out of a common judgment, they are heard together and are disposed of by this common order.

(2.) Heard the learned counsel for the appellants/claimants in both the appeals and the learned counsel for the Insurance Company in both the appeals and perused the records.

(3.) Mfa No.8541/2013 is preferred against the judgment and award dated 12.12.2012 rendered by the Tribunal in MVC No.7720/2010. MFA No.8542/2013 is preferred against the judgment and award dated 12.12.2012 rendered by the Tribunal in MVC No.7721/2010.