NATIONAL INSURANCE CO. LTD. Vs. PUTTAKALA BALA OBANNA

JUDGEMENT

(1.) MACMA Nos.170 and 184 of 2009 arise out of a common judgment dated 15 -02 - 2008 in MVOP Nos.201 and 209 of 2003 respectively passed by the Motor Accidents Claims Tribunal -cum - II Additional District Judge, Kadapa (for short "the Tribunal").

(2.) THE factual matrix of the case is thus:

(3.) HEARD arguments of Sri A.Veeraswamy, learned counsel for appellant/Insurance Company and Sri K.Rathangapani Reddy, learned counsel for claimants/R.1.