UNITED INDIA INSURANCE COMPANY LTD Vs. GUMMADI SRIDEVI

JUDGEMENT

(1.) These appeals are directed against the judgment of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-VI Additional District Judge, Visakhapatnam (hereinafter called as 'the Tribunal ') in M.O.P.No.894 of 2001 dtd. 3/9/2003.

(2.) These appeals arise out of same accident and are being decided by this common judgment since the material facts are common.

(3.) M.A.C.M.A.No.806 of 2009 is preferred by the insurer of the Ashok Leyland Water Tanker bearing No.ABV 405 belonging to the