KATTA SUMITRA Vs. VIJAYA TRAVELS

JUDGEMENT

(1.) AGGRIEVED by the Award dated 24.11.2008 in M.V.O.P. No. 566 of 2006 passed by the Chairman, Motor Accidents Claim Tribunal cum III Additional District Judge, Guntur, (for short the Tribunal), both claimants and Insurance Company preferred M.A.C.M.A No. 920 of 2009 and M.A.C.M.A No. 1003 of 2009 respectively.

(2.) THE facts briefly are that:

(3.) THE parties in these two appeals are referred to as they stood before the Tribunal.