S NANDAGOPALCHETTY Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Both these appeals were heard together as the same point is involved.

(2.) R-1 in OP 83/85 and OP 82/85 on the file of the Motor Accidents Claims Tribunal (District Judge) Chittoor, is the appellant in bom the appeals. R-2 in each of these appeals filed the petitions under Sec.110-A, Motor Vehicles Act. (for short 'M.V.Act)

(3.) On 3-8-1984 when Sri Muneendra (Petitioner in OP. 82/85), Sri B. Gangi Reddy (Petitioner in O.P. 83/85) and another were going on a cycle along Palamaneni-Punganuru road, Sri Vijayakumar, brother of the appellant was coming opposite to them oh T.V.S. moped bearing No.ADL 1065. The Lower Tribunal found that the said moped hit the cycle on which the petitioners were going on and due to the impact, the cycle had fallen and the petitioners sustained injuries.