NEW INDIA ASSURANCE CO. LTD. Vs. KOLLI SAROJINI

JUDGEMENT

(1.) Heard Sri Naresh Byrapaneni, learned counsel for appellant/Insurance Company, Sri T.S.Rayalau, learned counsel for respondents/claimants and Smt.Nimmagadda Revathi, learned counsel for respondent No.4/owner of the offending vehicle in all the appeals.

(2.) The appeal in MACMA No.2066/2010 is directed by the 2nd respondent/Insurance Company, challenging the judgment (award) dtd. 31/10/2008 passed in M.V.O.P.No.739/1998 on the file of Motor Accidents Claims Tribunal-cum-District Judge, Prakasam District at Ongole.

(3.) The appeals in MACMA No.2065/2010, 1785/2011 and 1535/2014 are directed by the 2nd respondent/Insurance Company, challenging the common judgment (award) dtd. 18/2/2009 passed in M.V.O.P.No.742/1998, 165/2000 and 166/2000 on the file of Motor Accidents Claims Tribunal-cum-District Judge, Prakasam District at Ongole.