NATIONAL INSURANCE COMPANY LIMITED Vs. PYDI LAKSHMI KANTHAMMA

JUDGEMENT

(1.) As the issue involved in both the M.A.C.M.A's are one and the same and the Advocate in both the M.A.C.M.A's are also one and the same, both the appeals are being disposed of with a common judgment.

(2.) This appeal preferred by the appellant/respondent No.2/National Insurance Company Limited, challenging the Order and Decree dtd. 30/11/2009 passed in M.V.O.P.No.199 of 2006 by the Motor Accidents Claims Tribunal cum II Additional District Court (Fast Track Court), Srikakulam (hereinafter referred to 'Tribunal').

(3.) Parties are referred to as they were arrayed in the proceedings before the learned Tribunal, for the sake of convenience, taking the M.A.C.M.A.No.380 of 2013 as a leading case.