BEDUDURI SHARADAMMA Vs. B. SRINIVASA

JUDGEMENT

(1.) M.A.C.M.A.No.3337 of 2014 is filed by the claim petitioners and M.A.C.M.A.No.729 of 2015 is filed by the 2nd respondent/Insurance company in M.V.O.P.No.482 of 2010 on the file of the Motor Accident Claims Tribunal-cum-Principal District Judge, Kadapa.

(2.) Since both the appeals arose from out of one decree and order passed in M.V.O.P.No.482 of 2010, they are heard together and are being disposed of by this common judgment.

(3.) For the sake of convenience, both the parties in the appeals will be referred to as they are arrayed in the claim petition.