MONIYAR VALI SAHEB Vs. APSRTC

JUDGEMENT

(1.) These appeals are directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-VI Additional District Judge, (FTC), Gooty (hereinafter called as 'the Tribunal') in M.V.O.P.No.208 of 2012 dtd. 22/2/2013.

(2.) Since these appeals arise out of same accident and as the material facts are common, the same are being disposed of by this common judgment.

(3.) M.A.C.M.A.No.1497 of 2013 is preferred by the APSRTC. The respondent Nos.1 and 2 herein are parents, respondent Nos.3 and 4 herein are sisters and respondent No.5 herein is the younger brother of Moniyar Ibrahim Khaleelulla (hereinafter called as 'the deceased').