ORIENTAL INSURANCE CO. LTD Vs. PARVATHAREDDI RAJESH NAIDU

JUDGEMENT

(1.) MACMA.No.2320 of 2012 under sec. 173 of the Motor Vehicles Act, 1988 (for short "the MV Act") is filed by the appellant/ insurance company impugning the order dtd. 31/1/2012 of the learned Chairman, Motor Accident Claims tribunal - Cum - V Additional District Judge, Vijayawada in MVOP.No.1000 of 2007.

(2.) MACMA.No.2325 of 2012 under sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/ insurance company impugning the order dtd. 31/1/2012 of the learned Chairman, Motor Accident Claims tribunal - Cum - V Additional District Judge, Vijayawada in MVOP.No.999 of 2007.

(3.) MACMA.No.3786 of 2012 under sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/ claimant impugning the order dtd. 31/1/2012 of the learned Chairman, Motor Accident Claims tribunal - Cum - V Additional District Judge, Vijayawada in MVOP.No.999 of 2007.