(1.) As both Motor Accident Civil Miscellaneous Appeals arising out of same Award passed by the Tribunal can be disposed of by a Common Judgment.
(2.) The MACMA No.2217 of 2016 is filed by the appellant/petitioner/claimant, whereas MACMA No.493 of 2017 is filed by the appellant/2nd respondent/Insurance Company, under Sec. 173 of the Motor Vehicles Act, 1988 (herein after referred to as "M.V.Act"), challenging the Award passed by the Motor Accidents Claims Tribunal-cum-Principal District Judge, Kadapa in MVOP No.533 of 2015, dtd. 7/4/2016, wherein and whereby the Tribunal awarded compensation of Rs.7,66,000.00 to the claimant with interest at 7.5% per annum from the date of petition till the date of deposit into the Court, against his claim a sum of Rs.20,00,000.00
(3.) The appellant in MACMA No.2217 of 2016, and the appellant in MACMA No.493 of 2017 herein after referred to as petitioner and 2nd respondent/Insurance Company as arrayed before the Tribunal for the sake of brevity and convenience.
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