DUVVURU SIVA KUMAR REDDY Vs. MALLI SRINIVASULU

JUDGEMENT

(1.) Though these two revisions arise from two different proceedings pending before the Motor Accidents Claims Tribfunalcum-1st Additional District Judge, Nellore, since both the cases arise out of the same accident, they are being disposed of by a common order.

(2.) C.R.P.No.961 of 2005 arises out of the order dated 10.01.2005 in I.A.No.1702 of 2004 in O.P.No.531 of 2004 directing the respondent therein, who is the revision petitioner in C.R.P.No.961 of 2005, to furnish security for an amount of Rs.3,50,000/- on or before 17-01-2005 and directing attachment be for judgment of the property specified in the schedule mentioned in the petition in case of his default.

(3.) C.R.P.No.4861 of 2005 is filed by the claimants in O.P.No.16 of 2005 being aggrieved by the order in I.A.No.72 of 2005 dismissing the petition seeking attachment before Judgment of t he properties belonging to the first respondent therein, who is the revision petitioner in C.R.P.No.961 of 2005.