UNITED INDIA INSURANCE CO. LTD. Vs. KARU NUKALAMMA

JUDGEMENT

(1.) M.A.C.M.A.No.3158 of 2014, under Sec. 173 of the Motor Vehicles Act, 1988, is filed by the insurance company assailing the award dtd. 18/4/2013 of the learned Chairman, Motor Vehicles Accidents Claims Tribunal-cum-VI Additional District Judge (F.T.C.), Guntur (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.97 of 2010.

(2.) M.A.C.M.A.No.205 of 2025, under Sec. 173 of the Motor Vehicles Act, 1988, is filed by the second wife of the deceased assailing the award dtd. 18/4/2013 of the learned Chairman, Motor Vehicles Accidents Claims Tribunal-cum-VI Additional District Judge (F.T.C.), Guntur (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.97 of 2010.

(3.) Heard arguments of Sri N.Nageswara Rao, the learned counsel for appellant-Insurance Company and Sri G.V.S.Mehar Kumar, the learned counsel for respondent No.4 in M.A.C.M.A.No.3158 of 2014.