UNITED INDIA INSURANCE CO. LTD Vs. CH. VIJAYAMMA

JUDGEMENT

(1.) M.A.C.M.A.No.308 of 2013 is filed by the 3rd respondent/Insurance company and M.A.C.M.A.No.2321 of 2013 is filed by the petitioners in O.P.No.160 of 2005 on the file of the Chairman, Motor Accident Claims Tribunal-cum-Principal District Judge, Nellore.

(2.) Since both the appeals arose from out of one decree and order passed in O.P.No.160 of 2005, 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.