UNITED INDIA INSURANCE COMPANY LIMITED Vs. DODDARAPU JAYADEV

JUDGEMENT

(1.) M /s. United India Insurance Company Limited, Tirupati, represented by its Divisional Manager, who was 2nd respondent to the claim petition along with the 1st respondent (G. Narasimha Rao) owner of the crime bus bearing No. AP27 -T -7118 of claim petition, preferred these fourteen appeals by impugning the respective fourteen Awards/Orders in (i). O.P. 13 of 2010 (M.A.C.M.A. No. 3779 of 2011), (ii). 452 of 2008 (M.A.C.M.A. (SR) No. 36149 of 2011), (iii). 525 of 2008 (M.A.C.M.A. No. 1813 of 2012), (iv). 538 of 2008 (M.A.C.M.A. No. 1798 of 2012), (v). 526 of 2008 (M.A.C.M.A. No. 1806 of 2012), (vi). 480 of 2008 (M.A.C.M.A. No. 3839 of 2011), (vii). 481 of 2008 (M.A.C.M.A. No. 3856 of 2011), (viii). 527 of 2008 (M.A.C.M.A. No. 3869 of 2011), (ix). 34 of 2009 (M.A.C.M.A. No. 3876 of 2011), (x). 441 of 2008 (M.A.C.M.A. No. 3918 of 2011), (xi). 447 of 2008 (M.A.C.M.A. No. 3877 of 2011), (xii). 529 of 2008 (M.A.C.M.A. No. 3898 of 2011), (xiii). 528 of 2008 (M.A.C.M.A. No. 3914 of 2011) and (xiv). 33 of 2009 (M.A.C.M.A. No. 24 of 2012) filed by the deceased/injured for respective claims on the quantum as well as on fixing of joint liability against the Insurer and insured.

(2.) IN the course of hearing, Sri E. Venugopal Reddy, the learned standing counsel for the appellant -Insurer in all the appeals reiterated said contentions in each of the respective cases. The owner of the vehicle failed to attend in all the appeals, hence taken as heard to decide on merits and heard the counsel for respective respondents/claimants.

(3.) NOW the common points that arise for consideration for common disposal in all the 14 appeals are: -