ROUTHU APPALANAIDU Vs. KATAMA NARASAIAH

JUDGEMENT

(1.) MACMA.No.3174 of 2012 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/ insurance company impugning the order dtd. 4/7/2011 of the learned Chairman, Motor Accident Claims Tribunal - Cum - Additional District Judge, Vizianagaram in MOP.No.139 of 2008.

(2.) MACMA.No.1932 of 2016 under Sec. 173 of the Motor Vehicles Act, 1988 is filed by the appellant/claimant impugning the order dtd. 4/7/2011 of the learned Chairman, Motor Accident Claims Tribunal - Cum - Additional District Judge, Vizianagaram in in MOP.No.139 of 2008.

(3.) Heard arguments of Sri Naresh Byrapaneni, the learned counsel for insurance company and Sri Srinivasa Rao Kurapati, the learned counsel appeared on behalf of Sri N.Siva Reddy, the learned counsel for claimant.