NATIONAL INSURANCE CO LTD Vs. ADARI KOTAMMA

JUDGEMENT

(1.) Since all these appeals arise out of the same accident, they are clubbed together, heard and are being disposed of by the common judgment.

(2.) C.MA.Nos. 544, 545, 546, 711, 712, 719 & 720 of 2002 are preferred by the National Insurance Company Limited, Visakhapatnam, against theorder and decree, dated 11-06-2001 in O.P.Nos. 1103,1369,1230, 1598,1596,1597 and 1599of 1998 respectively, passed by the Motor Accidents Claims Tribunal, Visakhapatnam.

(3.) The brief facts of the case are that on 14-11-1997 at about 11 a.m. the van bearing No. AP31U-349 was going to Govada and when it reached near Chilakalagedda bridge, Chowdivada, the lorry bearing No. AND- 9099 came in rash and negligent manner at high speed in opposite direction and dashed against the van, resulting in death of A. Koteshwara Rao, M. Sun Babu, and P. Appa Rao and injuries to Reddi Ammanna, K. Lakshmi, R. Nagamani, and L. Ramu. The injured and deceased were shifted to Government hospital, Chodavaram and Post Mortem was conducted on the dead bodies of the deceased. The injured and the dependents of the deceased filed the above O.Ps claiming compensation from the owners and insurers of the vehicles involved in the accident.