ORIENTAL INSURANCE CO. LTD. Vs. TUMMALA VENKATA RATNAM

JUDGEMENT

(1.) MACMA.No.1108 of 2012 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/insurance company impugning the order dtd. 10/10/2011 of the learned Chairman, Motor Accident Claims Tribunal - Cum -Additional District Judge, Ongole in MVOP.No.689 of 2009.

(2.) MACMA.No.1127 of 2012 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/ insurance company impugning the order dtd. 10/10/2011 of the learned Chairman, Motor Accident Claims Tribunal - Cum -Additional District Judge, Ongole in MVOP.No.688 of 2009.

(3.) Heard arguments of Sri N.Rama Krishna, the learned counsel appearing on behalf of appellant/ insurance company and Sri Madala Sai Teja, the learned counsel representing Sri Madhava Rao Nalluri for respondents/ claimants. The subject matter accident is same and that gave rise to two death claims. The facts and law are common in both the appeals. The learned counsel on both sides submitted their arguments in both the appeals together. By this common judgment, both the appeals shall be disposed of.