NEW INDIA ASSURANCE CO, LTD. Vs. C.SATYAVATHI

JUDGEMENT

(1.) M.V.O.P.Nos.157 and 158 of 2015 on the file of the Motor Accidents Claims Tribunal-cum-IX Additional District Judge's Court, West Godavari at Kovvur (for short "the learned MACT") were filed by the legal representatives of one Muttanaboyina Prasad (hereinafter referred to as "the deceased No.1") and One Challa Sattibabu (hereinafter referred to as "the deceased No.2"), claiming compensation for the death of respective deceased in a motor vehicle accident that occurred on 2/8/2015.

(2.) Separate awards and decrees dtd. 31/1/2017 passed by the learned MACT, awarding compensation of Rs.4,82,000.00 in M.V.O.P.No.157 of 2015 and Rs.11,99,000.00 in M.V.O.P.No.158 of 2015.

(3.) Before the learned MACT, the driver, the owner of the Ambulance bearing Registration No.AP 05 VJTR 7645 (hereinafter referred to as "the offending vehicle") and the Insurance Company of the offending vehicle are arrayed as Respondent Nos.1, 2 and 3 in the same order.