(1.) Heard Sri Kotha Rama Mohan, learned counsel representing Sri Srinivasa Rao Katakamsetty, learned counsel for the appellant/respondent No.2/Insurance Company in M.A.C.M.A.No.2580 of 2012. Also heard Smt. D.Anusha, learned counsel representing Sri Chilukuri Narendra Babu, learned counsel for the appellant/ respondent No.2/Insurance Company in M.A.C.M.A. No.2718 of 2012 through virtual mode. None appeared for the respondents.
(2.) M.A.C.M.A.Nos.2580 and 2718 of 2012 are directed by the Insurance Company, challenging the Order and Decree dtd. 14/5/2012 passed in M.V.O.P.Nos.80 and 83 of 2009, respectively, by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Kurnool at Adoni (hereinafter referred to Tribunal").
(3.) Since the point involved and to be appreciated and adjudicated in both appeals is one and the same, they are disposed of by this Common Judgment.