NATIONAL INSURANCE CO. LTD Vs. BHUMIREDDY NARAPUREDDYGARI

JUDGEMENT

(1.) These two appeals are being disposed of by this common judgment, as they arise out of the same accident and the respondents in the original petitions are one and the same.

(2.) Both the appeals were preferred by the National Insurance Company Limited, aggrieved by the awards dtd. 3/8/2005 in M.V.O.P.Nos.386 of 2002 and 387 of 2002 on the file of the Chairman, Motor Accident Claims Tribunal- cum-III Additional District Judge, Cuddapah, (for short 'the Claims Tribunal').

(3.) For the sake of convenience, the parties are hereinafter referred to, as they were arrayed before the Tribunal in the original petitions.