ORIENTAL INSURANCE CO. LTD. Vs. MAKKAPATI SEKHAR BABU

JUDGEMENT

(1.) MACMA.No.2640 of 2013 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/insurance company impugning the order dtd. 12/12/2012 of the learned Chairman, Motor Vehicle Accidents Claims Tribunal - Cum - V Additional District Judge (FTC), Guntur in MVOP.No.811 of 2011.

(2.) MACMA.No.2641 of 2013 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/insurance company impugning the order dtd. 12/12/2012 of the learned Chairman, Motor Vehicle Accidents Claims Tribunal - Cum - V Additional District Judge (FTC), Guntur in MVOP.No.812 of 2011.

(3.) MACMA.No.2695 of 2013 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/insurance company impugning the order dtd. 12/12/2012 of the learned Chairman, Motor Vehicle Accidents Claims Tribunal - Cum - V Additional District Judge (FTC), Guntur in MVOP.No.813 of 2011.