LAWS(APH)-2022-2-98

APSRTC Vs. NILAPALA SATYAVATHI

Decided On February 04, 2022
APSRTC Appellant
V/S
Nilapala Satyavathi Respondents

JUDGEMENT

(1.) M.A.C.M.A.Nos.32 and 33 of 2022 have been filed by the appellant/A.P.S.R.T.C. seeking to set aside the order and decree passed in M.V.O.P.Nos.57 and 71 of 2017 on the file of the learned Chairman, Motor Vehicle Accidents Claims Tribunal-cum-III Additional District Judge, Bhimavaram, dtd. 30/7/2019.

(2.) Along with the appeals, the appellant filed I.A.No.1 of 2022 in both the appeals seeking to condone the delay of 730 days and 873 days respectively in preferring the appeals.

(3.) In I.A.No.1 of 2022 in M.A.C.M.A.No.32 of 2022, the petitioner is A.P.S.R.T.C./appellant and the respondent Nos.1 and 2 are the petitioners/claimants in M.V.O.P.No.57 of 2017.