RAMAIAH SETTY Y Vs. LAKSHMAMMA

JUDGEMENT

(1.) C.M.A, Nos. 598 of 1988 and 599 of 1988 are filed by the owner of the lorry MYK 5598 against the awards passed in O.P.No. 409 of 1986 (under Sec. 110-A of the Motor Vehicles Act) and O.P. No, 410 of 1986 (under Section 92-A of the said Act), which were filed by the legal representatives i.e., wife and children of one K.N. Appireddy, for the loss of life of the said K.N. Appireddy.

(2.) C.M.A No.847 of 1988 is filed by the insurance company against the award passed in O.P.No. 409 of 1986.

(3.) C.M.A. Nos. 559 of 1988 and 597 of 1988 are filed by the very same owner of the lorry MYK 5598 against the awards passed in O.P.Nos. 359 of 1986 (under Section 110-A of the Act) and 360 of 1986 (under Section 92-A of the Act), which were filed by the wife and children of one Chakkarlappa for the loss of life of the said Chakkarlappa.