NATIONAL INSURANCE COMPANY LIMITED Vs. G ASHOK

JUDGEMENT

(1.) AGGRIEVED by the judgment and award dated 29.10.2008 passed in MVOP No.99 of 2004 on the file of Chairman, Motor Accidents Claims Tribunal -cum -I Additional Chief Judge, Secunderabad, wherein and whereby an amount of Rs.7,0o,480/ - was awarded as compensation to the petitioners by fastening the liability in the ratio of 50 : 50 on the respondent Nos.2 and 3, the second respondent filed MACMA No.929 of 2009 and the third respondent filed MACMA No.744 of 2010.

(2.) SINCE these two appeals arise out of the very same judgment and award passed in the above said O.P, they are being disposed of by this common judgment.

(3.) FOR the sake of convenience, the parties to this appeal are hereinafter referred to as they were arrayed in the O.P.