UNITED INDIA INSURANCE COMPANY LIMITED Vs. PALUSANI LAKSHMAMMA

JUDGEMENT

(1.) M.A.C.M.A No. 429 of 2018 and 3196 of 2018 are filed by the Insurance Company and claimants respectively challenging the judgment dtd. 18/8/2017 in M.V.O.P.No.110/2014 passed by the Motor Accidents Claims Tribunal-cum-III Additional District Court, Kurnool at Nandyal granting compensation of Rs.34,57,872.00 against the claim of Rs.45,00,000.00 for the death of one Palusani Dasthagiri Reddy in a motor bike accident.

(2.) The claimants are the wife, minor daughter and son of the deceased who filed MVOP No.110/2014 against the owner and insurer of the offending motor bike bearing registration No.AP-21-AF-8623 which was partly decreed against both the respondents. Hence both parties filed the above appeals. Since both the appeals arose out of the same MVOP, they are disposed of by this common judgment.

(3.) Parties in these appeals are referred to as they are arrayed in M.V.O.P.No.110/2014.