ORIENTAL INSURANCE CO.LTD. Vs. VALLABHANENI PARVATHI

JUDGEMENT

(1.) Questioning the legal validity of the award of the Tribunal dtd. 6/5/2002 passed by the Chairman, Motor Accident Claims Tribunal-cum-V Additional District Judge, Vijayawada, in M.V.O.P.No.572 of 1998, the 4th respondent/Oriental Insurance Co. Ltd. filed M.A.C.M.A.No.1093 of 2009 while the 2nd respondent/National Insurance Co. Ltd. filed M.A.C.M.A.No.2115 of 2015.

(2.) Since both the appeals arose from out of one decree and order passed in M.V.O.P.572 of 1998, they are heard together and are being disposed of by this common judgment. In fact, common order was passed by the Tribunal in M.V.O.P.Nos.572 of 1998 and 569 of 1999, but no appeal is filed against the award passed in M.V.O.P.No.569 of 1998.

(3.) For the sake of convenience, both the parties in the appeals will be referred to as they are arrayed in the claim petition.