GEDDA APPALANAIDU Vs. GANTA LAKSHMANA RAO

JUDGEMENT

(1.) M.A.C.M.A.No.3009 of 2014 is filed by the petitioner and M.A.C.M.A.No.508 of 2023 is filed by the 3rd respondent/Insurance company in M.V.O.P.No.419 of 2010 on the file of the Chairman, Motor Accident Claims Tribunal-cum-I Additional District Judge, Vizianagaram.

(2.) Since both the appeals arose from out of one decree and order passed in M.V.O.P.No.419 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.