APSRTC Vs. ANUMALASETTY VINAYA CHAITANYA

JUDGEMENT

(1.) MACMA 707 of 2005: This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 against the order and decree dtd. 28/10/2004 in MVOP No.1066 of 2002 on the file of Motor Vehicle Accident Claims Tribunal-cum-II Additional District Judge, Vijayawada by the respondent Nos.1 and 2 therein.

(2.) MACMA No.1318 of 2008:

(3.) Since both the appeals arise out of the same decree and order, a common judgment is pronounced.